22. [ Local limits of jurisdiction. [Section 22 recast by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.]
(1)The local limits of the jurisdiction of a Subordinate Judge or Munsiff shall be such as the High Court may define.(2)When the High Court posts a Subordinate Judge or a Munsiff to a district the local limits of the district shall, in the absence of any directions to the contrary, be deemed to be the local limits of his jurisdiction.]
