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Bombay Presidency - Section

Section 22A in Bombay Civil Courts Act, 1869

22A. [ Power to fix local limits of jurisdiction of Civil Judges.- [Inserted by Bom. Act 9 of 1880, Section 2.]

The State Government may, by notification in the Official Gazette, fix, and, by a like notification, from time to time, alter the local limits of the ordinary jurisdiction of the [Civil Judges]].