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State of Himachal Pradesh - Section

Section 12 in The Himachal Pradesh Courts Act, 1976

12. Local limits of jurisdiction.

(1)The local limits of the jurisdiction of a civil judge shall be such as the High Court may define.
(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.