Section 21(2) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(2)When the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] posts a Subordinate Judge to a district, the local limits of the district shall, in the absence of any directions to the contrary, be the local limits of his jurisdiction.
