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[Cites 0, Cited by 4] [Entire Act]

State of Punjab - Section

Section 19 in The Punjab Courts Act, 1918

19. Civil districts. - (1) For the purposes of this Part the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall divide the territories under its administration into civil districts.

(2)The [State] Government may alter the limits or the number of these districts.