Code of Civil Procedure, 1908

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Sections	Particulars
Part I	Suits In General
21	Objections to jurisdiction.
Description	No objection as to the place of suing shall be allowed by any Appellate or Revisional Court unless such objection was taken in the Court of first instance at the earliest possible opportunity and in all cases where issues are settled at or before such settlement, and unless there has been a consequent failure of justice.