23. [ Special Judges. [Section 23 inserted by Act XIV of 2002. (For earlier amendments see Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985, Act X of 1996, Act XI of 2000).]
- The Government, after consultation with the High Court, appoint any person to be an Honorary Subordinate Judge or Honorary Munsiff and the High Court may confer on any such person all or any of the powers conferable under this Act on a Subordinate Judge or Munsiff with respect to particular classes of suits or with respect to suits generally in any local area.]
