Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Entire Act]

State of Haryana - Section

Section 19 in The Punjab Courts Act, 1918

19. Civil districts.

(1)For the purposes of this Part the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall divide the territories under its administration into civil districts.
(2)The [State] Government may alter the limits or the number of these districts.