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State of Rajasthan - Section

Section 18 in The General Rules (Civil), 1986

18. Table of jurisdiction.

- In every court-room there shall be hung up in a conspicuous place a notice setting forth, in tabular form, the territorial and pecuniary jurisdiction as notified by the State Government and the High Court from time to time of the court. The Munsarim or Reader of the court concerned, as the case may be, shall be responsible for the maintenance up-to-date of this table of jurisdiction.