| |
 |
|
Section 20. Court of Justice The words "Court of Justice" 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 1[ Regulation 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). |
| |
|
|