- The District Judge shall ordinarily hold the District Court [at Panaji or Margao] [Substituted for the words 'at Panjim', by Amendment Goa Act 22 of 2009.] but may, with the previous sanction of the High Court, hold it elsewhere within the [State of Goa] [Substituted for the words 'Union Territory', by Amendment Goa Act 22 of 2009.].
