Section 24 in The Maharashtra Civil Courts Act, 1869
24. Classes of [Civil Judges] [The words 'Civil Judges' were substituted for the words 'Subordinate Judges' by Section 3 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.]
- The [Civil Judges] [The words 'Civil Judges' were substituted for the words 'Subordinate Judges' by Section 3 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] shall be of two classes.Jurisdiction of [Civil Judge (Senior Division)] [The words 'Civil Judge (Senior Division)' were substituted for the words 'Subordinate Judge of the first class' by Section 5 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.].The jurisdiction of a [Civil Judge (Senior Division)] [The words 'Civil Judge (Senior Division)' were substituted for the words 'Subordinate Judge of the first class' by Section 5 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] extends to all original suits and proceedings of a civil nature.Jurisdiction of [Civil Judge (Junior Division)] [The words 'Civil Judge (Junior Division)' were substituted for the words 'Subordinate Judge of the Second class' by Section 6 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.].The jurisdiction of a [Civil Judge (Junior Division)] [The words 'Civil Judge (Junior Division)' were substituted for the words 'Subordinate Judge of the Second class' by Section 6 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] extends to all original suits and proceedings of a civil nature wherein the subject matter does not exceed its amount or value [five lakh rupees] [These words were substituted for the words 'one lakh rupees' by Maharashtra 44 of 2011, Section 3(a), (w.e.f. 16.1.2012).]:[Provided that the [ [State] [The proviso was added by section 3 of Bombay 7 of 1930.] Government] may increase the limit of [five lakh rupees to seven lakh fifty thousand rupees] [These words were substituted for the words 'one lakh rupees to one lakh fifty thousand rupees' by Maharashtra 44 of 2011, Section 3(b), (w.e.f. 16.1.2012).] in the case of any [Civil Judge (Junior Division)] [The words 'Civil Judge (Junior Division)' were substituted for the words 'Subordinate Judge of the Second class' by Section 6 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] of not less than ten years' standing and specially recommended in this behalf by the High Court. A [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.] so empowered shall continue to exercise this power so long and as often as he may fill the office of a [Civil Judge (Junior Division)] [The words 'Civil Judge (Junior Division)' were substituted for the words 'Subordinate Judge of the Second class' by Section 6 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.], without reference to the District in which he may be employed, unless the powers are withdrawn by [the [State] [The words 'The Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] .]
