Save as otherwise provided by any enactment for the time being in force, the jurisdiction of a District Judge or Subordinate Judge extends, subject to the provisions of section 15 of the Code of Civil Procedure 1 (14 of 1882), to all original suits for the time being cognizable by Civil Courts. STATE AMENDMENT Assam Amendment of section 18 and 39.-- In Section 18 of the Said Act, after the words "Code of Civil Procedure", the figures "1908" shall be inserted. [ Vide Assam Act 6 of 1935, s. 4] Bihar Amendment of Section 18 of Act XII of 1887. -- In Section 18 of the said Act, after the words "Code of Civil Procedure", the figures "1908" shall be inserted. [ Vide Bihar Act 12 of 1960, s. 3]Open in Lexace · Ask the AI about this section
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