Section 26 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
26. Place of sitting of Courts.
(1)The [ Subs. by the Adaptation of Laws (No. 2) Order, 1956 for" Chief Commissioner"] State Government] may by order fix the place of places at which any Court constituted under this Chapter is to be held.(2)The place or places so fixed may be beyond the local limits of the jurisdiction of the Court.(3)Save as otherwise provided by an order under this section, Court constituted under this Chapter may be held at any place within the local limits of its jurisdiction.
