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Section 20. “Court of Justice”.


The words "Court of Jutsice" denote a Judge who is empowered by law to act judicially alone, or a body of Judges which is empowered by law to act judicially as a body, when such Judge or body of Judges is acting judicially.

Illustration

A Panchayat acting under 1Regulation VII, 1816, of the Madras Code, having power to try and determine suits, is a Court of Justice.

1. Rep. by the Madras Civil Courts Act, 1873 (3 of 1873).

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Related judgement on Section 20. “Court of Justice”.