Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(1) in Kerala Civil Courts Act, 1957 (1)The Jurisdiction of a District Court or a Subordinate Judge's court extends, subject to the provisions of the Code of Civil Procedure, 1908 (5 of 1908), to all original suits and proceeding of a civil nature.
