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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2) in The Civil Courts Act, 1977

(2)The District Court may, on appeal or otherwise, reverse or modify an order made under sub-section (1) by any Court under its control, and may, of its own motion, fine up to the amount of one month's salary any ministerial officer of any Court under its control.