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State of Himachal Pradesh - Section

Section 19 in The Himachal Pradesh Courts Act, 1976

19. Delegation of District Judge's Powers.

- A District Judge, may with the previous sanction of the High Court, delegate to any Civil - Judge in the district, the power conferred on him by section 18(2) of this Act to be, exercised by the Civil Judge in any specified portion of the Himachal Pradesh Courts Act 1976.