Section 11 in The Bhopal Debt Redemption Act, 1955
11. Forum of suits.
- Notwithstanding anything contained in any other enactment for the time being in force every suit to which this Act applies shall be instituted in the Tribunal within the local limits of the jurisdiction of which-(a)the defendant or, if there are more than one, any of the defendants, ordinarily resides; or(b)in case the defendant or, if there are more than one, all the defendants reside without the territory of the State of Bhopal-(i)the holding or the land of the defendant or, if there are more than one, any of the defendants, is situated; or(ii)the defendant or, if there are more than one, any of the defendants, being a workman, carries on his trade or profession.
