(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.(2)The place at which any Court specified in this Act is sitting on the date of the commencement of this Act shall be deemed to have been appointed under this section and shall continue as such until it is altered.(3)[The place or places appointed] [Substituted by Act No.19 of 1984.], or deemed to have been appointed, for the sitting of any court under this section shall be within the local limits of the jurisdiction of that Court, [unless the Government otherwise direct.] [Inserted by Act No.1 of 1980.]
