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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Sikkim - Subsection

Section 10(2) in Sikkim Civil Court Act, 1978

(2)If the same local jurisdiction is assigned to two or more Civil Judges, the Judges, the District Judge may, subject to any general or special orders of the High Court, assign to each of the m such Civil business cognizable by a Civil Judge and arising from such local area within the local jurisdiction, as he thinks fit.