- There shall be a District Court for the [each District of State of Goa] [Substituted for the words 'whole of the Union Territory', by Amendment Goa Act 22 of 2009.], presided over by a Judge to be called the District Judge and appointed by the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] but the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] may from time to time by notification in the Official Gazette, alter the limits of the District or create new Districts for the purposes of this Act, in consultation with the High Court.
