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[Cites 0, Cited by 0] [Section 31] [Entire Act]

British India - Subsection

Section 31(1) in Provincial Small Causes Courts Act,1887

(1)Nothing in this Act shall be construed to prevent 2 [the appointment of] a person who is a Judge or Additional Judge of a Court of Small Causes t o be also a Judge of any other 3Civil Court or to be a Magistrate of any class or to hold any other public office.