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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(2) in The Himachal Pradesh Courts Act, 1976

(2)When the High Court posts a Civil Judge to a district, the local limits of the district shall, in the absence of any direction to the contrary, be deemed to the local limits of his jurisdiction.