Section 25 in The Maharashtra Civil Courts Act, 1869
25. Special jurisdiction of [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.].
- A [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.] in addition to his ordinary jurisdiction, shall exercise a special jurisdiction in respect of such suits and proceedings of a civil nature, [* *] [The words 'wherein the subject-matter exceeds five thousand rupees In amount or value' were omitted by section 4(1) of Bombay 7 of 1930.] as may arise within the local jurisdiction of the Courts in the district presided over by [Civil Judges (Junior Division)] [The words 'Civil Judges (Junior Division)' were substituted for the words 'Subordinate Judges of the second Class' by Section 7 of The Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945) read with Bombay 48 of 1947, Section 3.] [and wherein the subject-matter exceeds the pecuniary jurisdiction of the [Civil Judge (Junior Division)] [These words and figures were added by section 4(2) of Bombay 7 of 1930.] as defined by section 24.]In districts to which more than one [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.] have been appointed, the District Judge to the orders of the High Court, shall assign to each the local limits within which his said special jurisdiction is to be exercised.
