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Report No. 32

Appendix 10

Extracts of Sections 2, 3 and 5, Dadra and Nagar Haveli (Civil Court and Miscellaneous Provisions) Regulations, 1963 (8 of 1963)

"2. Classes of courts.-(1) On and from the commencement of this Regulation, in addition to the courts established under any other law for the time being in force, there shall be in the Union territory of Dadra and Nagar Haveli (which shall be a district for the purposes of this Regulation)-

(a) a court of the District Judge; and

(b) a court of the Civil Judge.

(2) The District Judge and the Civil Judge shall be appointed by the Central Government after consultation with the High Court at Bombay (hereinafter referred to as the High Court).

3. Situation of courts.-The place at which any court under this Regulation shall be held may be fixed and may from time to time be altered by the Administrator of Dadra and Nagar Haveli.

5. Jurisdiction of courts of the District Judge and the Civil Judge.-(1) The court of the District Judge shall be the principal civil court of original jurisdiction in the district within the meaning of the Code of Civil Procedure, 1908.

(2) The jurisdiction of the court of the District Judge and the court of the Civil Judge shall extend to all original suits and proceedings of a civil nature.

(3)The court of the Civil Judge shall be subordinate to the court of the District Judge and subject to the general superintendence and control of the High Court, the court of the District Judge shall have general control over the court of the Civil Judge and its establishment, and the District Judge may give such directions with respect to matters not provided for by law as he may think necessary.".







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