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Union of India - Section

Section 15 in Chandernagore (Merger) Act, 1954

15. Subordinate courts.-

All courts which immediately before the appointed day are exercising lawful powers, authority and jurisdiction in Chandernagore under the superintendence and control of the High Court at Calcutta shall, until further provision is made by a competent legislature or authority, continue to exercise their respective powers, authority and jurisdiction in Chandernagore under the superintendence and control of that High Court.