Section 5 in The Himachal Pradesh Debt Reduction Act, 1976
5. Forum of suits.
- Notwithstanding anything contained in any other law for the time being in force, every suit to which this Act applies, shall be instituted in a court within the local limits of the jurisdiction of which,-(a)the defendant or, if there are more than one, any of the defendants resides; or(b)in case the defendant or, if there are more than one, all the defendants, reside outside the limits of Himachal Pradesh; -(i)the holding or the land of the defendant or, if there ore more than one, of any of the defendants is situate; or(ii)the defendant or, if there are more than one, any of the defendants carries on trade or profession.
