Section 123(2)(a) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(2)(a) in The Code of Civil Procedure, 1908

(a)three Judges of the High Court established at the town at which such Committee is constituted, one of whom at least has served as a District Judge or [* * *] [The brackets and words " (in Burma)" repealed by Act 11 of 1923, Section 3 and Sch. II.] a Divisional Judge for three years-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 123(2)(a) in The Code of Civil Procedure, 1908