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] [Section 26] [Entire Act] State of Jammu-Kashmir - Subsection Section 26(2) in Small Causes Court Act, 1968 (1911 A. D.) (2)The relation of the District Court to a Court of Small Causes, with respect to administrative control, shall be the same as that of the District Court to the Court of Sub-Judge.
