Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Sikkim - Subsection

Section 16(2) in Sikkim Civil Court Act, 1978

(2)The State Government may, on the recommendation of the High Court, direct, by notification in the Official Gazette, with respect to any Civil Judge named therein that his jurisdiction shall extend to all like suits of such value value not exceeding twenty thousand rupees as may be specified in then notification:Provided that the State Government may, by notification in the Official Gazette, delegate to the High Court its power under this Section.