17. [ Appellate jurisdiction of [Additional District Judge] [Substituted by the Bombay Civil Courts (Extension) and (Amendment) Act, 1958 (Bom. Act 94 of 1958), S.5 (1-4-1959).].-
An [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).] shall have jurisdiction to try such appeals from the decrees and orders of the Subordinate Courts as would lie to the District Judge and as may be referred by him to the [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).].Decrees and orders passed under this section by an [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).] shall have the same force and shall be subject to the same rules as regards procedure and appeals as decrees and orders passed by the District Judge].
