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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(1) in The Himachal Pradesh Courts Act, 1976

(1)For the purpose of this Act, the State , Government shall by notification in the Official Gazette, divide the Himachal Pradesh into civil districts and may alter the limits or the number of these districts and may determine the headquarters of each such district for the purpose of locating the administrative officers of the District Judge.