Section 10 in The Maharashtra 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 Court as the exigencies of the case require.Reports and ReturnsHe shall further furnish such reports and returns and copies of proceedings as may be called for by the High Court or 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].
