Section 2(j) in The Code of Criminal Procedure, 1973
(j)"local jurisdiction", in relation to a Court or Magistrate, means the local area within which the Court or Magistrate may exercise all or any of its or his powers under this Code; [and such local area may comprise the whole of the State or any part of the State, as the State Government may, by notification, specify] [Inserted by Act 45 of 1978, Section 2, w.e.f. 18.12.1978.];
