Section 21(3)(b) in The Karnataka Small Cause Courts Act, 1964

[Cites 0, Cited by 1] [Section 21(3)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(3)(b) in The Karnataka Small Cause Courts Act, 1964

(b)Where there is only one Judge in any Court of Small Causes, the High Court may, designate by notification such Judge or appoint any Civil Judge in the district as the Vacation Judge for the duration of the adjournment of such Court of Small Causes during any vacation or part thereof. The High Court may regulate by special or general order work to be discharged by the Vacation Judge, or Judges, Court of Small Causes.

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State of Karnataka - Subsection

Section 21(3)(b) in The Karnataka Small Cause Courts Act, 1964