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[Cites 0, Cited by 13] [Entire Act]

State of West Bengal - Section

Section 4 in The City Civil Court Act, 1953

4. Appointment of Judges. -

(1)There shall be appointed a Chief Judge of the City Civil Court and as many other Judges of that Court as the State Government thinks fit.
(2)Each of the Judges of the City Civil Court may exercise all or any of the powers conferred on that Court by this Act or by any other law for the time being in force.