Section 36 in The Maharashtra Civil Courts Act, 1869
36. Delegation of powers of District Judge.
- Any District Judge leaving the sadr station and proceeding on duty to any place within his district may [where no [Joint District Judge] [These words were inserted by Maharashtra 46 of 1977, Section 18.] is available] delegate to an [Additional District Judge] [These words were substituted for the words 'Assistant Judge,' by Maharashtra 27 of 1984, Section 2(a).], or in the absence of an [Additional District Judge] [These words were substituted for the words 'Assistant Judge,' by Maharashtra 27 of 1984, Section 2(a).], to [Civil Judge] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] at the sadr station, the power of performing such of the duties enumerated in section 35 as may be emergent; and such officer shall be designated [Additional District Judge] [These words were substituted for the words 'Assistant' in accordance with the provisions of Maharashtra 27 of 1984, Section 2(c).] or [Civil Judge] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.], as the case may be, in charge of the said station.
