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State of Uttar Pradesh - Section

Section 20 in The General Rules (Civil), 1957

20. Jurisdiction and place of sitting of courts.

- The territorial jurisdiction and places of sitting of the permanent court of District Judges and Additional District Judges, of Civil and Sessions Judges exercising the powers of a Civil Judges, of Judge Small Causes, of Civil Judges and Additional Civil Judges, and of Munsifs and Additional Munsifs shall be as specified in Appendix 12.