31. Place of sitting of Court. - (1) The [High Court] [Substituted for the words 'Local Government' by Punjab Act 9 of 1922, Section 10.] may fix the place or places at which any Court under this Part is to be held.
(2)The place or places so fixed may be beyond the local limits of the jurisdiction of the Court.(3)Except as may be otherwise provided by any order under this section, a Court under this Part may be held at any place within the local limits of its jurisdiction.
