AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

18. Sespension of Judge by Local Government.-

Any District Judge, Subordinate Judge, or District Munsif may, for any misconduct, be suspended or removed by the Local Government.



Madras Civil Courts Act, 1873 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys