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 1] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(2) in Kerala Civil Courts Act, 1957 (2)The Government shall establish a District Court for each district and a Judge (hereinafter called the District Judge) shall be appointed to such court.
