(1)The Deputy Commissioner may hold his Court at any place within the [Union territory] [Substituted by A.O. (No. 5) 1957 for the words "State"][*] [Now National Capital Territory of Delhi](2)An Additional Collector, a Revenue Assistant, an Assistant Collector, a Record Officer, an Assistant Record Officer, a Settlement Officer or an Assistant Settlement Officer may hold his Court at any place within the limits of his jurisdiction.(3)A Tehsildar may hold his Court at any place within his tehsil.
