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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Bengal, Agra And Assam Civil Courts Act, 1887

(2)Nothing in this section shall be construed to prevent a State Government from appointing a District Judge or Subordinate Judge to discharge, for such period as it thinks fit, in addition to the functions devolving on him as such District Judge or Subordinate Judge, all or any of the functions of another District Judge or Subordinate Judge, as the case may be.
Uttar Pradesh(i) In its application to the State of Uttar Pradesh, in section 6 for the word "Subordinate" wherever it occurs substitute the word "Civil", - U.P. Act 4 of 1936. Section 2.(ii) In its application to the State of U. P. in Section 6, in sub-section (2) for the words "State Government" the words "High Court" substituted. - U.P. Act 17 of 1991, Section 2 (15-1-1991).Oudh-Section 6 as amended in its application to Uttar Pradesh, applies to the territories to which the Oudh Courts Act, 1925 is applicable and the corresponding provision of the Oudh Courts Act, 1925 is repealed. - U.P. Act 2 of 1956, Section 2 (11-1-56).West BengalIn its application to the State of West Bengal in Section 6, in marginal note as well as in sub-sections (1) and (2) for the words "Subordinate Judges" and "Subordinate Judge" words "Assistant District Judges" and "Assistant District Judge" substituted - W.B. Act, 14 of 1983, Section 5(a)(b)(i)(ii) and (c) (10-10-83).