Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Manipur - Subsection Section 23(2) in The Manipur (Courts) Act, 1955 (2)When a subordinate Judge is posted to a district, the local limits of the district shall, in the absence of any direction to the contrary be the local limits of his jurisdiction.
