Section 3 in The Himachal Pradesh Courts Act, 1976
3. Classes of Courts.
- Besides the Courts of Small Causes established under the Provincial Small Cause Courts Act, 1887 (9 of 1887). and the Courts established under any other enactment for the time being in force there shall be the following classes of Subordinate Civil Courts in Himachal Pradesh : -(a)[ the Court of Distt. Judge [Substituted vide Act No. 14 of 2003 dated 13-8-2003 amendment of Government on 11-8-2003 and also Civil Judge (Sr. Division) and Civil Judge (Jr. Division) has been substituted for 'Subordinate Judge' whereever occurs in the act.](b)[ the Court of Senior Civil Judge; and(c)the Court of Civil Judge.]]
