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] [Entire Act] State of Chattisgarh - Section Section 11 in Chhattisgarh Civil Courts Act, 1958 11. Jurisdiction under the Indian Divorce Act. - The Court of the District Judge shall have jurisdiction to hear and determine any original proceeding under the Indian Divorce Act 1869 (Act No. IV of 1869) and shall be deemed to be the District Court under that Act for the Civil District.
