33. High Court to receive suits and appeals when no Vacation Civil Judge is appointed.
- When the District Court or the Court of [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or [the Court of Junior Civil Judge] [Substituted for 'the Court of Munsif' by Act No. 29 of 1997.] to which a suit, an appeal or other proceeding lies is adjourned under section 31 and when no Vacation Civil Judge is appointed under sub-section (1) of section 32, the High Court shall have the power to receive such suits, appeals and other proceedings.
