Section 14 in The Maharashtra Civil Courts Act, 1869
14. Power to appoint [Additional District Judges] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).].
- The [ [State] [The words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] Government] [* * * *] [The words 'under the general control of the Governor-General of India in Council' and 'and may suspend or remove from his appointment any Assistant so appointed' were omitted by the Adaptation of Indian Laws Order in Council.] may appoint one or more [Additional District Judges] [Theses words were substituted for the word 'Assistants' in accordance with the provisions of Maharashtra 27 of 1984, Section 2(c).] to the District Judge [* *] [The words 'under the general control of the Governor-General of India in Council' and 'and may suspend or remove from his appointment any Assistant so appointed' were omitted by the Adaptation of Indian Laws Order in Council.] [* * * * *] [The words 'The present Assistant Judges shall be the first Assistant Judges under this Act' were repealed by the Repealing Act, 1876, (12 of 1876).].
