- Notwithstanding anything contained in any other enactment for the time being in force, every suit to which this Act applies shall be instituted in a court within the local limits of the jurisdiction of which -(a)the defendant or, if there are more than one, any of the defendants ordinarily resides; or(b)in case the defendant or, if there are more than one, all the defendants, reside without the limits of [Uttar Pradesh] [Substituted by the A.O. 1950 for the 'United Provinces'.];(i)the holding of the land of the defendant or, if there are more than one, of any of the defendants situate; or(ii)the defendant or, if there are more than one, any of the defendants carries on the trade or profession by virtue of which he is a workman.
