The Judges of such subordinate Courts shall be appointed by the State Government and shall be called [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945. Section 3 read with Bom. Act 48 of 1947, Section 3.]. [* * * *] [Para speaking of qualifications of persons to he appointed as subordinate Judges, omitted by A.L. (Indian Laws) O., 1937.].
