Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Madras Presidency - Subsection Section 6(b) in The Madras City Civil Court Act, 1892 (b)the Local Government may appoint any one of the Judges to be the principal Judge; and
