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 1] [Entire Act] State of Sikkim - Section Section 6 in Sikkim Civil Court Act, 1978 6. Administrative Control of courts. - Subject to the provisions of the Constitution of India, the District Judge shall have administrative control over all the Civil Courts under this Act.
