Section 22 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
22. Powers of the State Government to regulate the institution of particular class of suits.
Notwithstanding anything contained in sections 18, 19, 20 and 21, the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] may, by order published in the Official Gazette, direct that any particular class or classes of suits shall only be instituted in any particular Court or Courts.
