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Bombay Presidency - Section
Section 36 in Bombay Civil Courts Act, 1869
36. Delegation of powers of District Judge.-
Any District Judge leaving the sadr station and proceeding on duty to any place within his district may- [where no [Joint District Judge] [Inserted by Maha. Act (46 of 1977), Section 18 (1-1-1978).] is available] delegate to an [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (Maha. Act 27 of 1984), Section 2(a) (28-9-1984). ], or in the absence of an [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (Maha. Act 27 of 1984), Section 2(a) (28-9-1984). ] to Civil Judge at the sadr station, the power of performing such of the duties enumerated in section 35 as may be emergent; and such officer shall be designated Assistant or Civil Judge, as the case may be, in charge of the sadr station.| Gujarat Amendment.-In its application to the State of Gujarat in Section 36.(a) for the words "may delegate to an Assistant Judge, or in the absence of an Assistant Judge, to Civil Judge" the words "may delegate to a Joint Judge, if any, or in the absence of a Joint Judge, to an Assistant Judge or in the absence of an Assistant Judge, to a Civil Judge" - Substituted.(b) for the words "shall be designated Assistant or Civil Judge" the words "shall be designated Joint or Assistant or Civil Judge" - Substituted - Guj. Act 31 of 1973, Section 3 (27-12-1973). |