Section 11 in The Tamil Nadu Civil Courts Act, 1873
11. Local Jurisdiction of District Munsifs.
- The High Court shall fix, and may, from time to time, modify the local jurisdiction of District Munsifs.[x x x] [The second paragraph of section 11, which was added by section 3 of the Tamil Nadu Civil Courts Act, lbs (Central Act XXI of 1885) was omitted by section 5 of Tamil Nadu Civil Courts (Amendment) Act, 1925 (Madras Act HI of 1925).]
