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 2] [Entire Act] State of Chattisgarh - Section Section 5 in Chhattisgarh Civil Courts Act, 1958 5. Establishment of Civil Courts. - The State Government shall establish--(a)the Court of the District Judge for each Civil District; and(b)so many Court of Additional District Judges, Civil Judges (Class I) and Civil Judges (Class II), for each civil district, as it may think fit.
