There shall be in each district so many Civil Courts subordinate to the District Court as the [State Government] [Substituted for the words "Provincial Government" by A.L.O. 1950.] shall from time to time direct :[Provided that for special reasons it shall be lawful for the [State Government] [Proviso inserted by the Bombay Civil Courts (Amendment) Act, 1900 (Bom. Act 1 of 1900), Section 3.] at any time to close temporarily any such subordinate Court].
