LexSection 28 — Powers of Judges.
The State of Himachal Pradesh Act, 1970
The law in force immediately before the appointed day with respect to the powers of the Chief Justice, single Judges and division courts of the High Court of Delhi and with respect to all matters ancillary to the exercise of those powers shall, with the necessary modifications, apply in relation to the High Court of Himachal Pradesh.Open in Lexace · Ask the AI about this section