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6. Powers of Judges when City Court consists of more than one Judge.- When the City Court consists of more than one Judge,- (a) each of the Judges may exercise all or any of the powers conferred on the Court by this Act or any other law for the time being in force; (b) the Local Government may appoint any one of the Judges to be the principal Judge; and (c) the principal Judge may, from time to time, make such arrangements as he may think fit for the distribution of the business of the Court among the various Judges thereof. Subject to verification 1. The word "and" omitted by Act 17 of 1914, s. 3 and the Second Schedule (w.e.f. 16-9-1914). 2. Sub-section (2) omitted by s. 3 and the Second Schedule, ibid. (w.e.f. 16-9-1914).    |
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