Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Manipur - Subsection

Section 39(1) in The Manipur (Courts) Act, 1955

(1)The State Government after consultation with the High Court may, by notification in the official Gazette, invest, by name or in virtue of office on any officer in the Hills areas with the powers of any civil court under this Act, and upon such investment the provisions of this Act shall, so far as they can be made applicable, apply to him as if he were a Judge of the court with the powers of which he is invested.