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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(c) in The Appellate Side Rules of The High Court at Calcutta

(c)recommendations to Government for the appointment of Assistant Sessions Judges and for the investiture of Subordinate Judges and Munsifs with extraordinary powers, e.g. powers under the Indian Succession Act (XXXIX of 1925), the Land Acquisition Act, etc.;