Section 43A in The Maharashtra Agricultural Debtors Relief Act, 1947
43A. [ Power of District Judge to refer for disposal certain appeals to Assistant Judge or Civil Judge empowered to hear appeals. [This section was inserted by Bombay 70 of 1948, Section 15.]
- A District Judge may refer for disposal any appeal filed under the last preceding section to an Assistant Judge, or a Civil Judge invested with power to hear appeals under section 27 of the Bombay Civil Courts Acts, 1869.]
