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Union of India - Section

Section 3 in The Civil Courts Amins Act, 1856

3. Amins by whom appointed and to what Courts attached.-- The 4 [ District Judge shall from time to time attach the Civil Court Amins] to the several Courts of the district according as the state of business may require: Provided that an Amin attached to any particular Court may, with the sanction of the Judge be employed occasionally by any other Court.