Section 24B in The Tamil Nadu Civil Courts Act, 1873
24B. [ Appointment of Subordinate Judge for two or more districts. [This section was inserted by section 2 of the Tamil Nadu Civil Courts (Amendment) Act, 1948 (Madras Act X of 1948).]
(1)Notwithstanding anything contained in this Act, a Subordinate Judge may, where the [State] Government so direct, be appointed for the area comprised within the local limits of the jurisdiction of two or more District Courts.(2)A Subordinate Judge so appointed shall hold his Court at such place within the jurisdiction of each of the said District Courts and for such period as the High Court may, from time to time, fix.(3)The local limits of the jurisdiction of the Subordinate Judge's Court, when it is held at any such place, shall be the same as those of the District Court concerned, but the Subordinate Judge's Court shall not entertain any original suit or proceeding and shall try or dispose of only such suits, appeals and other proceedings as may be transferred to it by the District Court under this Act or any other law.(4)Appeals from the decrees and of the Subordinate Judge in suits or proceedings so transferred shall, where they lie to a District Court, lie to the District Court which transferred the suits or proceedings.]
