Section 43(4) in The Maharashtra Civil Courts Act, 1869
(4)of the Judicial district of West Khandesh shall be co-extensive with the limits of the revenue district of West Khandesh as constituted under the said Code, on the 30th April, 1960.Amended by G.N., H.D., No. SRO. 1057/5329 (ii)-III, dated 4th July, 1959 (B. G., Part 4-A, page 860).Amended by G. N., L. & J.D., No. CJM.1671/1257 (i)-H-2, dated 15th September, 1972 (M. G., Part 4-A, page 789)Amended by G. N., L. & J.D., No. CJM.1671/1257 (ii)-H-2, dated 15th September, 1972 (M. G., Part 4-A, page 790)G.N., H.D., No. SRO. 1057/5329 (ii)-III, dated 23rd March, 1959 (B.G., Part 4-A, page 449) - In exercise of the powers conferred by sections 3 and 4 of the Bombay Civil Courts Act, 1869 (XIV of 1869) and in supersession of all previous notifications or orders issued in this behalf under any of the laws specified in clauses (i) to (iv) of section 8 of the Bombay Civil Courts (Extension and Amendment) Act, 1958 (Bombay XCIV of 1958), the Government of Bombay hereby creates, with effect from and on the 1st day of April 1959, new Judicial districts specified in 1 of the Schedule appended hereto comprising the areas respectively specified against then? column 2 of the said Schedule and fixes the places respectively specified against them in column 3 of the said Schedule as the said stations of the said Judicial districts.
