Section 10 in The Himachal Pradesh Courts Act, 1976
10. Original Jurisdiction of Civil Courts
:-District Judge's/Addl. District Judge.I. The court of District Judge/Additional District Judge shall have the pecuniary jurisdiction in all original Civil Suits the value of which does not exceed [Rs. 30,00,000/- (Rupees Thirty lacs)] [The word i.e. exceeds Rs. 10,00,000/- (Rupees Ten Lacs.) but' deleted vide H.P. Highcourt Shimla, Letter No. HHC/PJ/93-1 dated 25.10.2013]
