(1)Subject to the approval of the State Government the High Court shall prepare a list of days to be observed in each year holidays in the Civil Courts subordinate thereto.(2)The list shall be published in the Official Gazette.(3)A judicial act done by a Court on a day specified in a list published under sub-section (2) shall not be invalid by reason only of its having been done on that day.(4)[ The District Judge may make such arrangements, as he may deem fit, for disposal of urgent civil matters during such vacation.] [Inserted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]
