The Manipur (Courts) Act, 1955

[Act No. 56 of 1955]

[30th December, 1955.]

Contents
Sections	Particulars
Title	The Manipur (Courts) Act, 1955
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Court of The Judical Commissioner
3.	Establishment of the Court of the Judicial Commissioner
4.	Appointment of Judicial Commissioner and Additional Judicial Commissioner
5.	Casual vacancy in the office of the Judicial Commissioner
6.	Rank, precedence and responsibility of Judicial Commissioner
7.	Exercising of jurisdiction by Judicial Commissioner and Additional Judicial Commissioner
8.	Civil and criminal jurisdiction of the Court of the Judicial Commissioner
9.	Registrar and ministerial officers of the Court of the Judicial Commissioner
10.	Superintendence and control of subordinate court
11.	Registers, books, accounts and statements to be kept by the Judicial Commissioner
12.	Procedure of the Court of the Judicial Commissioner
13.	Admission and removal of advocates, vakils and pleaders
14.	Court of the Judicial Commissioner to be a court of record
15.	Place of sitting of the Court of the Judicial Commissioner
Chapter III	Subordinate Courts
16.	Classes of subordinate civil courts
17.	Civil districts and district judges
18.	Additional district judges
19.	Subordinate judges and munsiffs
20.	District court to be principal civil court of original jurisdiction
21.	Original jurisdiction of district courts
22.	Original jurisdiction of courts of subordinate judges and munsiffs
23.	Local limits of the jurisdiction of courts of subordinate judges and munsiffs
24.	Small causes jurisdiction of subordinate judges and munsiffs
25.	Exercise by subordinate judges and munsiffs of jurisdiction of district courts in certain proceedings
26.	Place of sittings of courts
27.	Administrative control of courts
28.	District Judge's power to distribute business
29.	Seals of courts
30.	Ministerial officers of the courts
31.	Delegation of powers of district judges and district courts in certain cases
32.	Appeals from original decrees
33.	Appeals from appellate decrees
34.	Revisional powers of the Court of the Judicial Commissioner
35.	Court fees payable on applications for revision
36.	Temporary vacancy in the office of district judge
37.	Delegation of powers of district judges
38.	Temporary vacancy in the office of a subordinate judge or munsiff
Chapter IV	Supplemental and Miscellaneous Provisions
39.	Power to confer powers of civil courts on officers in Hill Areas and procedure before the courts of such officers
40.	Power of the Judicial Commissioner to make rules
41.	Presiding officers of courts not to try suits and cases in which they are interested
42.	Certain decisions to be according to custom or personal law
43.	Holidays
44.	Pending proceedings
45.	Repeals and savings
46.	Declaration of the Judicial Commissioner's Court as a High Court for certain purposes