Section 32(1) in The Maharashtra Civil Courts Act, 1869
(1)No subordinate court other than the court of a [Civil Judge (Senior Division)] and no court of small causes shall receive or register any suit in which [the Crown] [The words 'the Crown' were substituted for the words 'the Secretary of State for India in Council' by the Adaptation of Indian Laws Order in Council.] or any officer of the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] in his official capacity is a party.
