Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Tamilnadu - Subsection Section 7(1) in The Chennai City Civil Court Act, 1892 (1)There shall be appointed to the City Court as many clerks, bailiffs and other Ministerial Officers as the [State] Government may, from time to time, consider necessary.
