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8. Additional Judges. (1) When the business pending before any District Judge requires the aid of Additional Judges for its speedy disposal, the State Government may, 5[having consulted] the High Court 6***, appoint such Additional Judges as may be requisite. (2) Additional Judges so appointed shall discharge any of the functions of a District Judge which the Disrict Judge may assign to them, and, in the discharge of those functions, they shall exercise the same powers as the District Judge.    |
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