Section 7 in The Himachal Pradesh Courts Act, 1976
7. [ Assignment of functions of District Judge to Additional District Judge. [Substituted 'two lakhs' for 'fifty thousand rupees' vide Act No. 16 of 1984 Section 2 and subsequently Substituted 'five lakhs' for 'two lakhs' vide Act No. 1 of 1995, Section 2 and further subs 'ten lakhs' for 'five lakhs' vide Act No. 16 of 2001, dated 19-9-2001 vide notification No. III/PJ/1-2001 dated 1-4-2005 and extended to Additional Distt. Judge also.]
- The High Court or the District Judge may assign to an Additional District Judge any of the functions of the District Judge including the functions of receiving and registering cases and appeals, which, but for such assignment of functions could be instituted in the Court of District Judge and in the discharge of those functions the Additional District Judge shall, notwithstanding anything contained in the Act, exercise the same - powers as the District Judge.]
