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State of Jammu-Kashmir - Section

Section 32 in The Civil Courts Act, 1977

32. Delegation of District Judge's powers.

- A District Court may, with the previous sanction of [the High Court] [Substituted for 'His Highness' by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] , delegate to any Subordinate Judge in the District the power conferred on a District Court by section 28, 29 and 30 of this Act and section 24 of the Code of Civil Procedure, to be exercised by the Subordinate Judge in any specified portion of the districts, subject to the control of the District Court.