Section 38 — Temporary vacancy in the office of a subordinate judge or munsiff.

In the event of death, suspension or temporary absence of a subordinate-judge or a munsiff, the district judge may empower any other subordinate judge or munsiff of the same civil district to continue the duties of the vacated court of the subordinate judge or munsiff either at the place of such court or of his own court but in every such case the register and record of the court shall be kept distinct.

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