Section 40(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(1)Subject to the approval of the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government], the [Subs., ibid., for" Judicial commissioner"] High Court] shall prepare a list of days to be observed in each year as closed holidays in the [Subs., ibid., for" Court of the Judicial Commissioner"] High Court] and the Civil Courts subordinate to that Court.
