Section 5(2) in The Provincial Small Cause Courts Act, 1887
(2)The local limits of the jurisdiction of the Court of Small Causes shall be such as the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] may define, and the Court may be held at such place or places within those limits as the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] may appoint.
