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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(3) in Chhattisgarh Civil Courts Act, 1958

(3)If any such suit, appeal or other proceeding comes before the District Judge himself, he may either make over such case to any Additional Judge of his Court, or transmit the record along with his comments on the attending circumstances to the High Court for appropriate orders.