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[Cites 0, Cited by 0] [Section 24B] [Entire Act]

State of Tamilnadu - Subsection

Section 24B(1) in The Tamil Nadu Civil Courts Act, 1873

(1)Notwithstanding anything contained in this Act, a Subordinate Judge may, where the [State] Government so direct, be appointed for the area comprised within the local limits of the jurisdiction of two or more District Courts.