Section 32(11) in The State Financial Corporations Act, 1951
(11)[ The functions of a District Judge under this section shall be exercisable-(a)in a presidency town, where there is a city civil Court having jurisdiction, by a Judge of that Court and in the absence of such Court, by the High Court; and(b)elsewhere, also by an additional District Judge ][or by any Judge of the principal Court of civil jurisdiction] [ Inserted by Act 77 of 1972, Section 21, (w.e.f. 30-12-1972).].
