Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Jammu-Kashmir - Subsection Section 26(1) in The Civil Courts Act, 1977 (1)[The High Court] [Substituted for 'His Highness' by Notification 3-L/85 published in the Government Gazette dated 3th Bhadon, 1985.] may fix the place or places at which any Court under this Act is to be held.
