city sessions court act, 1953

An Act to establish a Court of Session for the Presidency-town of Calcutta. Whereas it is expedient to establish a Court of Session for the Presidency-town of Calcutta; It is hereby enacted as follows:-

Act number

Act 20 of 1953

Year

1953

Enacted on

01-09-1953

In force from

1 September 1953

Jurisdiction

West Bengal State Act

Subjects

Judiciary And Legal Profession

Read the full text of city sessions court act, 1953 section by section on LawLens.

Official source: India Code