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

State of Tamilnadu - Subsection

Section 24B(2) in The Tamil Nadu Civil Courts Act, 1873

(2)A Subordinate Judge so appointed shall hold his Court at such place within the jurisdiction of each of the said District Courts and for such period as the High Court may, from time to time, fix.