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Bombay Presidency - Section

Section 10 in Bombay Civil Courts Act, 1869

10. Writs and orders.-

The District Judge shall obey all writs, orders or processes issued to him by the High Court, and shall make such returns or reports thereto under his signature and the seal of the Courts as the exigencies of the case require.Reports and returns.- He shall further furnish such reports and returns and copies of proceedings as may be called for by the High Court or the State Government.