Section 22A in The Maharashtra Civil Courts Act, 1869
22A. [ Power to fix local limits of jurisdiction of [Civil Judges] [Section 22A was inserted by section 2 of the Bombay Civil Courts Act, 1880 (9 of 1880).]
- 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, by notification in the Official Gazette, fix, and, by a like notification, from time to time, alter the local limits of the ordinary jurisdiction of the [Civil Judges] [The words 'Civil Judges' were substituted for the words 'Subordinate Judges' by Section 3 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] .]
