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Bombay Presidency - Section
Section 24 in Bombay Civil Courts Act, 1869
24. Classes of Civil Judges.-
The [Civil Judges] [Substituted by Bom. Act 48 of 1947. S 3.] shall be of two classes.Jurisdiction of [Civil Judge (Senior Division)] [Substituted by Bom. Act 48 of 1947. S 3.].The jurisdiction of a [Civil Judge (Senior Division)] [Substituted by Bom. Act 48 of 1947. S 3.] extends to all original suits and proceedings of a civil nature.Jurisdiction of [Civil judge (Junior Division)] [Substituted by Bom. Act 48 of 1947. S 3.].The jurisdiction of a [Civil Judge (Junior Division)] [Substituted by Bom. Act 48 of 1947. S 3.] extends to all original suits and proceedings of a civil nature wherein the subject-matter does not exceed in amount or value [twenty-five thousand rupees] [ Substituted for the words "ten thousand rupees" by the Maha. Act 46 of 1977, Section 13(a) (1-1-1978).]:[Provided that the State Government may increase the limit of [twenty-five thousand rupees] [Proviso inserted by Bombay Act (7 of 1930), section 3] in the case of any [Civil judge (Junior Division)] [Substituted by Bom. Act 48 of 1947. Section 3.] of not less than ten years standing and specially recommended in this behalf by the High Court. A Civil Judge so empowered shall continue to exercise this power so long and as often as he may fill the office of [Civil judge (Junior Division)] [Substituted by Bom. Act 48 of 1947. S 3.] without reference to the District in which he may be employed, unless the powers are withdrawn by the [State Government] [Substituted for the words "Provincial Government" by A.L.O. 1950.]].| Gujarat Amendment.-In its application to the State of Gujarat in Section 24.(1) for the proviso deleted - See Gujarat Act 20 of 1979, section 3 (1-1-1980)(2) for the words "fifty thousand rupees", the words "one lac rupees" substituted - See Gujarat Act (16 of 2002), section 3 (2-9-2002). |