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State of Jammu-Kashmir - Section

Section 41 in The Civil Courts Act, 1977

41. Subordinate court defined.

- For the purposes of the last foregoing section the presiding officer of a Court subject to the administrative control of the District Judge shall be deemed to be immediately subordinate to the Court of the District Judge, and for the purposes of the Code of Civil Procedure, the Court of such an officer shall be deemed to be of a grade inferior to that of the Court of the District Judge.