When the City Court consists of more than one Judge,— (a) each of the Judges may exercise all or any of the powers conferred on the Court by this Act or any other law for the time being in force; (b) the Local Government may appoint any one of the Judges to be the principal Judge; and (c) the principal Judge may, from time to time, make such arrangements as he may think fit for the distribution of the business of the Court among the various Judges thereof.Open in Lexace · Ask the AI about this section
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