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 19] [Entire Act] State of Haryana - Section Section 24 in The Punjab Courts Act, 1918 24. District Court to be principal Civil Court of original jurisdiction. - The Court of the District Judge shall be deemed to be the District Court or principal Civil Court of original jurisdiction in the District.
