Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Entire Act] Bombay Presidency - Section Section 3 in Bombay Civil Courts Act, 1869 3. Alteration and creation of Districts.- The State Government may, from time to time by a notification in the Official Gazette, alter the limits of existing zilas (which shall hereafter be called districts) and create new districts for the purposes of this Act.
