27. Appellate jurisdiction of [Civil Judge (Senior Division)] [Substituted by Bom. Act 48 of 1947. S 3.] or Judge of Court of Small Causes.-
The State Government may invest any [Civil Judge (Senior Division)] [Substituted by Bom. Act 48 of 1947. S 3.] or any Judge of the Court of Small Causes established under the Provincial Small Cause Courts Act, 1887, in any place to which this section extends with power to hear appeals from such decrees and orders of Subordinate Courts as may be referred to him by the Judge of the district.Decrees and orders so passed in appeal by a Civil Judge (Senior Division) or a Judge of a Court of Small Causes shall have the same force as if passed by a District Judge.A [Civil Judge (Senior Division)] [Substituted by Bom. Act 48 of 1947. S 3.] or a Judge of a Court of Small Causes, on whom the power of hearing appeals has once been conferred under this section, shall continue to have this power so long and so often as he may fill the office of [Civil Judge (Senior Division)] [Substituted by Bom. Act 48 of 1947. S 3.] or Judge of a Court of Small Causes respectively, without reference to the district in which he may be employed :Provided that the State Government may, by notification in the Official Gazette, at any time withdraw such power.
