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State of Haryana - Section

Section 20 in The Punjab Courts Act, 1918

20. District Judges.

- The State Government shall after consultation with the High Court, appoint as many persons as it thinks necessary to be District Judges, and the High Court shall post one such person to each district as District Judge of that District;[Provided that the same person may, if the High Court thinks fit, be appointed to be District Judge of two or more districts.] [Substituted by Haryana Act 11 of 1980.]