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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Bharat - Subsection

Section 26(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(1)The [ Subs. by the Adaptation of Laws (No. 2) Order, 1956 for" Chief Commissioner"] State Government] may by order fix the place of places at which any Court constituted under this Chapter is to be held.