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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(1) in The Civil Courts Act, 1977

(1)Any District Judge may be suspended or removed from office by [the Government] [Substituted by Act XIV of 2002 for 'His Highness'. (For earlier amendments see Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985, Act X of 1996 and Act XI of 2000).] on the report of the High Court.