Section 37 in The Maharashtra Civil Courts Act, 1869
37. Temporary vacancy of office of Subordinate Judge.
- In the event of the death, suspension or temporary absence of any [Civil Judge] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.], the District Judge may empower the Judge of any subordinate Court of the same, district to perform the duties of the Judge of the vacated subordinate Court, either at the place of such Court or his own Court; but in every such case the registers and records of the two Courts shall be kept distinct.
