(1)The Government may, after consultation with the High Court, from time to time, by notification, appoint the 20 [place or places at which] any District Court or [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] established under this Act shall sit; and the High Court may, from time to time, by notification, appoint the 20 [place or places at which] any [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.] established under this Act shall sit.
