Section 15(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(1)For the purposes of this Chapter the [ Subs., ibid., for" Chief Commissioner;] State Government] may, by notification in the Official Gazette, divide [The words" the Court of the Judicial Commissioner and" omitted, ibid] Bhopal and Vindhya Pradesh] into civil districts and may alter the limits or the number of such districts and may determine the headquarters of each such district.
