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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Bharat - Subsection

Section 21(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(1)The local limits of the jurisdiction of a Subordinate Judge or a Munsiff shall be such as the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] may, by notification in the Official Gazette, define.