Section 4A in The Tamil Nadu Civil Courts Act, 1873
4A. [ [Section 4-A was inserted by section 3 of the Tamil Nadu Civil Courts (Amendment) Act, 1925 (Tamil Nadu Act III of 1925).]
When more than one Subordinate Judge appointed to a Sub-ordinate Judge's Court or more than one District Munsif to a District Munsif s Court, one of the Subordinate Judges or the District Munsifs shall be appointed the Principal Subordinate Judge or Principal District Munsif and the others Additional Subordinate Judges or Additional District Munsifs, as the case may be.Each of the Judges appointed to a Subordinate Judge's Court or a District Munsifs Court may exercise all or any of the powers conferred on the Court by this Act or any other law for the time being in force.Subject to the general or special orders of the District Judge, the Principal Subordinate Judge or the Principal District Munsif may, from time to time, make such arrangements as he thinks fit for the distribution of the business of the Court among the various Judges thereof.]
