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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in The Civil Courts Act, 1977

(2)[The Government] [Substituted by Act X of 1996 for 'His Highness'.] may [on the recommendation of the High Court] [Inserted by Notification No. 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] alter the limits or the number of these districts.