Section 15 in The Maharashtra Civil Courts Act, 1869
15. Situation of [Additional District Judges] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] Court.
- An [Additional District Judges] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] shall ordinarily hold his Court at the same place as the District Judge, but he may hold his Court elsewhere within the district, whenever the District Judge shall, with the previous sanction of the High Court, direct him so to do.
