Section 28(3)(b) in The Karnataka Civil Courts Act, 1964

[Cites 0, Cited by 2] [Section 28(3)] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(3)(b) in The Karnataka Civil Courts Act, 1964

(b)where there is only one District Judge in any district, the High Court may, by notification, designate such District Judge or appoint a Senior Civil Judge in the district as the Vacation District Judge or the Vacation Senior Civil Judge, as the case may be, of the District Court thereof for the duration of the adjournment of such District court in any Vacation or of any part thereof.

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State of Karnataka - Subsection

Section 28(3)(b) in The Karnataka Civil Courts Act, 1964