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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Sikkim - Subsection

Section 10(3) in Sikkim Civil Court Act, 1978

(3)When civil business arising in any local area is assigned by the District Judge under sub-section (2) to one or two or more Civil Judges, a decree or order passed by the Civil judge shall not be invalid by reason only of the case, in which it was made, having arisen wholly or in part in a place beyond the local area if that place is within the local limits fixed by the State Government.