19. Power to Invest [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).] with powers of District Judge.-
The State Government may, by notification in the Official Gazette, invest an [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).] with all or any of the powers of a District Judge within a particular part of a district, and may, by like notification, from time to time, determine and alter the limits of such part.The jurisdiction of an [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).] so invested shall pro tanto exclude the jurisdiction of the District Judge from within the said limits.Every [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).] so invested shall ordinarily hold his Court at such place within the local limits of his jurisdiction as may be determined by the State Government, and may, with the previous sanction of the High Court, hold it at any other place within such limits.
