For the purposes of the last foregoing section the presiding officer of a Court subject to the administrative control of the District Judge shall be deemed to be immediately subordinate to the Court of the District Judge, and, for the purposes of the Code of Civil Procedure (14 of 1882), the Court of such an officer shall be deemed to be of a grade inferior to that of the Court of the District Judge. STATE AMENDMENT Assam In Section 39 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 39 of Act XII of 1887. -- In Section 39 of the said Act, after the words "Code of Civil Procedure", the figures "1908" shall be inserted. [ Vide Bihar Act 12 of 1960, s. 8]Open in Lexace · Ask the AI about this section
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