Section 36(4) in Bengal, Agra And Assam Civil Courts Act, 1887
(4)Where the place at which the Court of an officer invested with powers under sub-section (1) is to be held has not been fixed under section 14, the Court may be held at any place within the local limits of its jurisdiction.[* * * * *] [proviso is omitted by Act 26 of 1937, Section 6 ]
