Section 4(3)(ii) in The Gujarat Civil Courts Act, 2005

[Cites 0, Cited by 1] [Section 4(3)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3)(ii) in The Gujarat Civil Courts Act, 2005

(ii)The Additional District Judge appointed under this sub-section shall, subject to the general or special orders of the High Court, discharge all or any of the functions of a District Judge under this Act or any other law for the time being in force which the Principal District Judge may assign to him and in the discharge of those functions, he shall exercise all the powers of the Court of a District Judge.

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State of Gujarat - Subsection

Section 4(3)(ii) in The Gujarat Civil Courts Act, 2005