Section 19 in The Maharashtra Civil Courts Act, 1869
19. Power to invest [Additional District Judge] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] with powers of District Judge.
- The [ [State] [The words 'Provincial Government' were substituted for the word 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Government Gazette' by the Adaptation of Indian Laws Order in Council.], invest an [Additional District Judge] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] with all or any of the powers of a District Judge within a particular part of a district, and may, by like notification, from time to time determine and alter the limits of such part.The jurisdiction of an [Additional District Judge] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] so invested shall pro tanto exclude the jurisdiction of the District Judge from within the said limits.Every [Additional District Judge] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] so invested shall ordinarily hold his Court as such place within the local limits of his jurisdiction as may be determined by 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], and may, with the previous sanction of the High Court, hold it at any other place within such limits.
