9. Civil jail to be at seat of each District Court, and may be at other places.
- There shall be a, civil jail at the seat of the District Court for each district created under section 3 of [Act XIV of 1869] [The Bombay Civil Courts Act, 1869.] [or any corresponding law for the time being in force in any part of the State] [These words were Inserted by Bombay 23 of 1959, Section 4 (2).]: Provided that it shall be in the power of the [ [State] [The words 'Provincial Government' were substituted for the word 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] to establish civil jails at other convenient places.
