Section 4 in The Tamil Nadu Civil Courts Act, 1873
4. Number of Subordinate Judges and District Munsifs.
- The number of Subordinate Judges and District Munsifs to be appointed under this Act for each district shall be fixed and may, from time to time, be altered, by the [State Government] [The words 'Provincial Government' were substituted for the words, 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].[X X X] [The words 'Provided that no increase to the number of such Courts shall be made by such Government, without the previous sanction of the Governor-General in Council' were repealed by the Decentralization Act, 1914 (Central Act IV of 1914), Schedule, Part I.][The [State Government] [This paragraph was added by section 2 of the Tamil Nadu Civil Courts (Amendment) Act, 1925 (Madras Act III of 1925).] may, after consultation with the High Court, fix and, from time to time, vary by notification the number of Subordinate Judges to be appointed for a Subordinate Judge's Court or the number of District Munsifs to be appointed for a District Munsifs Court.]
