25. Special jurisdiction of [Civil judge (Junior Division)] [Substituted by Bom. Act 48 of 1947. S 3.].-
A Civil Judge (Senior Division), in addition to his ordinary jurisdiction, shall exercise a special jurisdiction in respect of such suits and proceedings of a civil nature, as may arise within the local jurisdiction to the Courts in the district presided over by [Civil Judges (Senior Division)] [Substituted by Bom. Act 48 of 1947. S 3.] [and wherein the subject matter exceeds the pecuniary jurisdiction of the [Civil judge (Junior Division)] [Added by Bombay Act 07 of 1930, section 4(2)] as defined by section 24].In districts to which more than one [Civil Judge (Senior Division)] [Substituted by Bom. Act 48 of 1947. S 3.] have been appointed, the District Judge, subject to the orders of the High Court, shall assign to each the local limits within which his said special jurisdiction is to be exercised.
