Section 11(b) in The Bhopal Debt Redemption Act, 1955
(b)in case the defendant or, if there are more than one, all the defendants reside without the territory of the State of Bhopal-(i)the holding or the land of the defendant or, if there are more than one, any of the defendants, is situated; or(ii)the defendant or, if there are more than one, any of the defendants, being a workman, carries on his trade or profession.
