The District Judge may suspend from office, whenever he sees urgent necessity for so doing, any District Munsif under his control. Report to High Court. —Whenever a District Judge exercises the power Report to conferred by this section, he shall forthwith send to High Court the High Court a full report of the circumstances of the case, together with the evidence, if any, and the High Court shall make such order thereon as it thinks fit.Open in Lexace · Ask the AI about this section
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