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State of West Bengal - Section

Section 16 in The City Civil Court Act, 1953

16. Holidays and vacation. -

(1)The Chief Judge shall, before the commencement of each year, draw up a list of holidays and vacations to be observed in the City Civil Court, and shall submit the same for the approval of the High Court.
(2)Such list, when it has received such approval, shall be published in the Official Gazette and the said holidays and vacations shall be observed accordingly.