Section 40 in The Maharashtra Civil Courts Act, 1869
40. Power to appoint clerks of the Courts.
- [There may be appointed to any Civil Court under this Act] [The words 'There may be appointed to any Civil Court under this Act' were substituted for the words. 'The District Judge may, under the general control of the Governor or Bombay in Council appoint to any Civil Court under this Act within the local limits of his jurisdiction' by the Adaptation of Indian Laws Order in Council.] a clerk of the Court, who, in addition to such duties as may from time to time be prescribed by the High Court, may receive and register plaints, and shall refer such as he may consider should be refused for the orders of the Judge of the Court, and may sigh all processes, an authenticate copies of papers.
