Section 8(2) in The Bombay City Civil Court Act, 1948
(2)The State Government may, with the previous approval of the High Court invest the Registrar and any additional Registrar with all or any of the following powers of the Judge of the City Court, namely :–(a)the power to hear and dispose of all applications for permission to sue or defend as paupers or for disappearing plaintiffs or defendants permitted to sue or defend as paupers;(b)the power to hear and dispose of all interlocutory applications or matters necessary for the progress of any suit or other proceedings;(c)the power to hear and dispose of all applications for execution of decrees (but in the case of any application referred to in Rule 22 of Order XXI in the First Schedule to the Code of Civil Procedure, 1908, only when the person to whom the notice there under is served does not appear or offer any objections to the execution);(d)the other powers of the said judge, not being powers of trying suits and proceedings.
