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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Nagaland - Subsection

Section 3(20) in Nagaland Interpretation and General Clauses Act, 1978

(20)"District Court" or the principal Civil Court of original jurisdiction, means the court of Deputy Commissioner or Additional Deputy Commissioner ; but does not include the High Court in the exercise of its ordinary or extraordinary original civil jurisdiction ;