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7. Appointment to vacancy in office of District Munsif.- Whenever the office of a District Munsif under this Act is vacant, Or whenever the Governor General in Council has sanctioned an addition to the number of District Munsifs under the provisions of section four, the High Court shall appoint to the office such person as it thinks fit : Provided that he possesses the qualifications for the time being required by the rules in this behalf which the High Court, with the previous sanction of the Local Government, are hereby empowered to make and alter. Publication of appointments.- Every appointment made under this section shall be published in the same manner as appointments made by the Local Government. Annulment of appointments .- The Local Government may, for good and sufficient reason, annul any appointment made under this section.    |
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