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Union of India - Section
Section 4 in Bengal, Agra And Assam Civil Courts Act, 1887
4. [ Number of District Judges, Subordinate Judges and Munsifs. [Substituted by the Devolution Act, 1920 (38 of 1920),s. 2 and Sch. I, for the original section.]
- The State Government may alter the number of District Judges, Subordinate Judges and Munsifs now fixed.]| AssamIn its application to the State of Assam for the words "Subordinate Judges" substitute, "Asst. District Judges". - Assam Act 12 of 1967, Section 2 (16-8-1967).Uttar PradeshIn its application to the State of Uttar Pradesh, in section 4 for the word "Subordinate" substitute the word "Civil" - U. P. Act 4 of 1936, Section 2.Oudh -Section 4, as amended in its application to Uttar Pradesh, applies to the territories to which the Oudh Courts Act, 1925 was applicable and the corresponding provision of the Oudh Courts Act, 1925 is repealed. - U. P. Act 2 of 1956, Section 2 (11-1-1956).West BengalIn its application to the State of West Bengal in marginal note as well as in provisions of Section 4 for the words "Subordinate Judges" words `Assistant District Judges","substituted - W.B. Act 14 of 1983, Section 4(a) and (b) (10-10-83). |