Section 12 in The Maharashtra Civil Courts Act, 1869
12. Power to appoint [Joint District Judges] [These words were substituted for the words 'Joint Judge' by Maharashtra 27 of 1984, Section 2(b).]
- The [ [State] [The words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] Government] may [* * *] [The words 'with the previous sanction of the Governor-General of India in Council' were repealed by section 3 and the 2nd Schedule of the Bombay Repealing and Amending Act, 1910, (Bombay 1 of 1910).] appoint in any District a [Joint District Judges] [These words were substituted for the words 'Joint Judge' by Maharashtra 27 of 1984, Section 2(b).] who shall be invested with co-extensive powers and a concurrent jurisdiction with the District Judges, except that he shall not keep a file of civil suits and shall transact such civil business only as he may receive from the District Judge, or as may have been referred to the [Joint District Judges] [These words were substituted for the words 'Joint Judge' by Maharashtra 27 of 1984, Section 2(b).] by order of the High Court.[* * * * * ] [The second clause of section 12 was repealed by Maharashtra 27 of 1984.]
