15. Situation of [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).] Court.-
An [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).] shall ordinarily hold his Court at the same place as the District Judge, but he may hold his court elsewhere within the district, whenever the District Judge shall, with the previous sanction of the High Court, direct him so to do.
