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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 Local Government, in the case of a District Munsif's Court, by the High Court. 1[The places fixed for any Court under this section shall be deemed to be within the local jurisdiction of that Court.]    |
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