Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Entire Act] State of Jammu-Kashmir - Section Section 19 in The Civil Courts Act, 1977 19. District Court to be principal Civil Court of original jurisdiction. - The Court of the District Judge shall be deemed to be the District Court or principal Civil Court of original jurisdiction in the district.
