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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in Kerala Civil Courts Act, 1957

(3)Subject to the general or special orders of the District Judge, the Principal Subordinate Judge or the Principal Munsiff may from time to time make such arrangements as he thinks fit for the distribution of the business of the court among the various Judges or Munsiffs thereof.