8. Where district pleaders are entitled to practice.
- [(1)] [Section 8 were re-numbered as sub-section (1) of that section by Bombay 55 of 1958, Section 6(1).] Subject to the provisions of any law for the time being in force [and save as provided in sub-section (2)] [These words were inserted by Bombay 55 of 1958.] district pleader shall, within the district [or districts] [The word 'or districts' were inserted by Bombay 6 of 1929 Section 4.] in respect of which he holds a sanad, be entitled to practise-(a)in such civil court or courts as the District Judge may from time to time assign to him;(b)[ in such civil court or courts as the criminal sessions Judge may from time to time assign to him;] [This clause was substituted for the original by Bombay 55 of 1938, Section 6 (1)(b).](c)in or before any other court, tribunal or person in or before which or whom district pleaders are or may hereafter be entitled by law to practise; and(d)before any public officer in any of the following proceedings:-an investigation held in accordance with the first paragraph of section 73 and an appeal under section 77 of the Bombay Hereditary Offices Act;proceedings under section 87 of the Bombay Land Revenue Code, 1879;proceedings before a Tribunal of Arbitration under the Bombay Town Planning Act, 1915;such proceedings under any enactment in force in the [area to which this Act extends] [These words were substituted for the words 'Bombay Presidency' by the Bombay Adaptation of laws (State and Concurrent Subject) Order, 1956.] as the [ [State] [The words 'Provincial Government' were substituted for the words 'local Government' by the Adaptation of Indian Laws Order in Council.] Government] by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], may specify.(2)[ Subject to the provisions of any law for the time being in force, the High Court may issue sanads restricting the right of practice to certain courts in a district or certain classes of cases or the right of pleading in such courts, in the manner mentioned below and the right to practise shall be determined accordingly:-(a)Mukhtars in the former State of Madhya Pradesh who have been admitted as pleaders under the rules framed by the former High Court of Nagpur under the Legal Practitioners Act, 1879 may be issued sanads restricting their rights to plead only with the previous permission of the Court concerned.(b)Pleaders of the III Grade admitted under the rules framed by the former Hyderabad High Court under the Legal Practitioners Act, 1879, may be issued sanads restricting their rights to practice only in Civil and Criminal Courts inferior to the District and Sessions Court and before the Revenue and Public Officers inferior to the Collector.(c)Mukhtars of Class II admitted under the rules framed by the former Saurashtra High Court under the Legal Practitioners Act, 1879, and under the High Court of Judicature Ordinance for the State of Saurashtra, 1948 may be issued sanads restricting their rights to practice only to the Civil Courts inferior to the District Court and to cases triable by the Civil Judge, Junior Division, only. Such sanads may also restrict the right to practise in Criminal Courts inferior to Sessions Court.]
