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State of Sikkim - Section

Section 11 in Sikkim Civil Court Act, 1978

11. Place of sitting of Courts.

(1)The State Government may, in consultation with the High court, by notification in the Official Gazette, fix and alter the place or places at Which any Civil court under this Act is to be held.
(2)All places at which any such courts are now held shall be deemed to have Been fixed under this section.