Report No. 60

3.28. Case-law as to the "District Judge".-

The contrary view has, however, been taken in an Assam case,1 holding that "District Judge" in section 7(3)(b) of the Industrial Disputes Act includes an Additional District Judge by virtue of this clause.2

Of course, the definition of the term "District Judge" cannot be used for finding out the meaning of the term "District court."3 But, where the term "district judge" is used, difficulty is created by the conflict of views referred to above.

1. G.C. Bezbarna v. State, AIR 1954 Assam 161 (165), para. 9.

2. For the recommendation relevant to the definition, see infra, para. 3.30.

3. D.C.S. Bureau v. United Concern, AIR 1967 Mad 381 (384), para. 6 (reviews cases) (Case under section 62(1), Copyright Act).