15. Local limits of Jurisdiction of District Courts, Courts of Senior Civil Judge and Junior Civil Judge.
(1)The Government shall, after consultation with the High Court, by notification, fix and may from time to time, likewise alter, the local limits of the jurisdiction of any District Court or [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.]; and the High Court shall, by notification, fix and may from time to time, likewise alter the local limits of the jurisdiction of any [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.].(2)The local limits of the jurisdiction of every District Court, [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.] existing on the date of the commencement of this Act shall be deemed to have been fixed under this section and shall continue as such until altered.
