Section 10 in The Tamil Nadu Civil Courts Act, 1873
10. Local limits of jurisdiction of District Court or Subordinate Judges.
- 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.] shall fix and may, from time to time, vary the local limits of the jurisdiction of any [District Court or Subordinate Judge's Court] [These Words were substituted for the words 'District Judge of Subordinate Judge' by section 4(a) of the Tamil Nadu Civil Courts (Amendment) Act, 1925 (Madras Act III of 1925).] under this Act.[x x x] [The proviso to section 10 was omitted by section 4(b) of the Tamil Nadu Civil Courts (Amendment) Act, 1925 (Madras Act III of 1925).]The present local limits of the jurisdiction of every Civil Court (other than the High Court) shall be deemed to have been fixed under this Act.
