10. Power to fix local limits of jurisdiction of Courts.
(1)The State Govt. may, in consultation with the High Court, by notification on the official Gazette, fix and alter the local limits of the Jurisdiction of any Civil Court under this Act.(2)If the same local jurisdiction is assigned to two or more Civil Judges, the Judges, the District Judge may, subject to any general or special orders of the High Court, assign to each of the m such Civil business cognizable by a Civil Judge and arising from such local area within the local jurisdiction, as he thinks fit.(3)When civil business arising in any local area is assigned by the District Judge under sub-section (2) to one or two or more Civil Judges, a decree or order passed by the Civil judge shall not be invalid by reason only of the case, in which it was made, having arisen wholly or in part in a place beyond the local area if that place is within the local limits fixed by the State Government.(4)The present local limits of the jurisdiction of every Civil Court under this Act shall be deemed to have been fixed under this Section.
