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State of Manipur - Section

Section 28 in The Manipur (Courts) Act, 1955

28. District Judge's power to distribute business.

- Notwithstanding anything contained in the Code of Civil Procedure, 1908, the District Judge may, by written order, direct any business cognizable by his court and the courts under his control shall be distributed among such courts, and in such manner as he thinks fit:Provided that no direction issued under this section shall empower and deal with any business beyond the limits of its jurisdiction.