Section 12A in The Maharashtra Civil Courts Act, 1869
12A. [ Power to appoint District Judge or [Additional District Judge] [Section 12A was inserted by Section 2 of the Bombay Civil Courts (Amendment) Act, 1942, (Bombay 11 of 1942), read with Section 3 of Bombay 48 of 1947.] in one district to be [Joint District Judges] [These words were substituted for the words 'Joint Judge' by Maharashtra 27 of 1984, Section 2(b).] in another district.
- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint the District Judge or the [Additional District Judge] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] in any district to be also a [Joint District Judges] [These words were substituted for the words 'Joint Judge' by Maharashtra 27 of 1984, Section 2(b).] in another district. Such [Joint District Judges] [These words were substituted for the words 'Joint Judge' by Maharashtra 27 of 1984, Section 2(b).] may hold his Court and transact civil business at such place or places in either district as he may deem fit.]
