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

State of Jammu-Kashmir - Section

Section 4 in The Civil Courts Act, 1977

4. Civil appellate jurisdiction.

- The High Court shall be deemed for the purposes of all enactments for the time being in force to be the highest Civil Court of appeal or revision. [* * *] [Words 'subject to the control of. and the judicial power exercised by His Highness the Maharaja Sahib Bahadur' deleted by Notification No. 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.]