- In this Chapter the term "District Judge" shall in the case of a district where the highest permanent civil court is that of an [Additional District and Sessions Judge] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1984 (w.e.f. 8-12-1984), page 27.] include such [Additional District and Sessions Judge] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1984 (w.e.f. 8-12-1984), page 27.] and the term "District Court" shall include the court over which such [Additional District and Sessions Judge] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1984 (w.e.f. 8-12-1984), page 27.] presides.
