Section 21 in The Maharashtra Civil Courts Act, 1869
21. Number of subordinate Civil Courts.
- There shall, be in each district so many Civil Courts subordinate to the District Court as 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], [* * *] [The words 'acting under the general control of the Governor-General of Indian in Council' were omitted by the Adaptation of Indian Laws Order in Council.] shall from time to time direct:[Provided that for special reasons it shall be lawful for the [ [State] [This proviso was inserted by section 3 of the Bombay Civil Courts (Amendment) Act, 1900 (Bombay 1 of 1900.).] Government] at any time to close temporarily any such Subordinate Court].
