(4)The provisions of this section shall apply in relation to the Chief Judge, City Civil Court and [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] thereof as they apply in relation to the District Judge and the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] with the substitution of references to the Chief Judge and [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] for references to the District Judge and the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.].Part - IV Miscellaneous
