23. Local limits of the jurisdiction of courts of subordinate Judges and Munsiffs.
(1)The local limits of the jurisdiction of the courts of a subordinate Judge or a Munsiff shall be such as the State Government may, after consultation with the High Court, by notification in the official Gazette, define.(2)When a subordinate Judge is posted to a district, the local limits of the district shall, in the absence of any direction to the contrary be the local limits of his jurisdiction.
