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Union of India - Section

Section 14 in Bengal, Agra And Assam Civil Courts Act, 1887

14. Place of sitting of Courts.-

(1)The State Government may, by notification in the Official Gazette, fix and alter the place or places at which any Civil Court under this Act is to be held.
(2)All places at which any such Courts are now held shall be deemed to have been fixed under this section.