Section 36(1) in Bengal, Agra And Assam Civil Courts Act, 1887
(1)The State Government may invest with the powers of any Civil Court under this Act, by name or in virtue of office,-(a)any officer in the Chutia Nagpur [Sambalpur,] [Inserted by the Sambalpur Civil Courts Act, 1906 (Ben. 4 of 1906), s.6 ] Jalpaiguri or Darjeeling District, or in any part of the territories administered by the Chief Commissioner of Assam except the district of Sylhet, or,(b)after consultation with the High Court, any officer serving in any other part of the territories to which this Act extends and belonging to a class defined in this behalf by the State Government [* * *] [The words " with the previous sanction of the G.G. in C." were rep. by Act 38 of 1920, s.2 and Sch.I, Pt.I. ].
