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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2) in Kerala Civil Courts Act, 1957

(2)An Additional District Judge shall discharge all or any of the functions of the District Judge under this Act in respect of all matters which the District Judge may assign to him, or which under the provision of section 7 may be instituted before him and in the discharge of those functions he shall exercise the same powers as the District Judge.