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State of Uttar Pradesh - Section

Section 19 in The General Rules (Civil), 1957

19. Table of jurisdiction.

- In every court-room there shall be hung up in a conspicuous place a notice setting forth in tabular form, the territorial and pecuniary jurisdiction of the court as notified by the State Government and the High Court. The Munsarim shall be responsible for the maintenance up-to-date of this table of jurisdiction.