14. Power to appoint [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).].-
The State Government may appoint one or more [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).] to the District Judge.
