Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Haryana - Subsection Section 31(1) in The Punjab Courts Act, 1918 (1)The [High Court] [Substituted for the words 'Local Government' by Punjab Act 9 of 1922, Section 10.] may fix the place or places at which any Court under this Part is to be held.
