Section 32(2) in The Maharashtra Civil Courts Act, 1869
(2)In every such case the plaintiff shall be referred to the court of the [Civil Judge (Senior Division)] [The words 'Civil Judge (Senior Division)' were substituted for the words 'Subordinate Judge of the First Class' by Section 5 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945) read with Bombay 48 of 1947, Section 3.] and such suit shall be instituted only in the court of the [Civil Judge (Senior Division)] [The words 'Civil Judge (Senior Division)' were substituted for the words 'Subordinate Judge of the First Class' by Section 5 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945) read with Bombay 48 of 1947, Section 3.] and shall be heard by such [Civil Judge] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.], subject to the provisions of section 24 of the Code of Civil Procedure, 1908.
