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 0] [Entire Act] State of Manipur - Section Section 27 in The Manipur (Courts) Act, 1955 27. Administrative control of Courts. - Subject to the general supervision and control of the High Court, the District Judge shall have administrative control over all the Civil Courts under this Chapter within the local limits of his jurisdiction.
