Section 5 in The Tamil Nadu Civil Courts Act, 1873
5. Court's locality.
- The place at which any Court under this Act shall be held may be fixed, and may, from time to time, be altered,-in the case of a District Court or a Subordinate Judge's Court, by the [State Government] [The words 'Provincial Government' were substituted for the words, 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.],in the case of a District Munsif's Court by the High Court.[The places fixed for any Court under this section shall be deemed to be within the local jurisdiction of that Court.] [The sentence was added by section 2 of the Tamil Nadu Civil Courts Act, 1885 (Central Act XXI of 1885).]
