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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(b) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(b)"District judge" means the District Judge of the Principal Civil Court of original jurisdiction appointed in the civil district within which a Gram Nyayalaya is situated and shall include an Additional Judge to the Court of District Judge;