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21. Suspension of District Munisf by District Judge.- The District Judge may suspend from office, whenever he sees urgent necessity for so doing, any District Munsif under his control. Report to High Court.- Whenever a District Judge exercises the power to conferred by this section, he shall forthwith send to the High Court the a full report of the circumstances of the case, together with the evidence, if any, and the High Court shall make such order thereon as it thinks fit.    |
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