Section 4 in The Maharashtra Civil Courts Act, 1869
4. Position of sadr station.
- The [ [State] [The words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] Government] may also from time to time, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Government Gazette' by the Adaptation of Indian Law Order in Council.], alter the position of the sadr station in any district, and fix the position of the sadr station in any new district.
