Section 22 in The Parsi Marriage And Divorce Act, 1936
22. Certain districts to be within jurisdiction of the Chief Matrimonial Court
.Any district which the State Government, on account of the fewness of its Parsi inhabitants, shall deem it inexpedient to include within the jurisdiction of any District Matrimonial Court, shall be included within the jurisdiction of the Parsi Chief Matrimonial Court for the territories under such State Government where there is such a Court.
