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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

Bengal Presidency - Subsection

Section 8A(2) in Presidency Small Cause Courts Act, 1882

(2)Every person so appointed shall be authorized to perform the duties of the Chief Judge or a Judge of the said Court until the return of the absent Chief Judge or Judge, or of the Judge acting as Chief Judge, or until the [State] Government sees cause to cancel the appointment of such acting Chief Judge or Judge, as the case may be.