12A. [ Power to appoint District Judge or [Additional District Judge] [Inserted by Bombay Civil Courts (Amendment) Act (Bom Act 11 of 1942), Section 2.] in one district to be `[Joint District Judge] in another district.-
The State Government may appoint the District Judge or the [Additional District Judge] [Substituted for the words "Assistant Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), S.2(a) (27-9-1984).] in any district to be also a [Joint District Judges] [Substituted for the words "Joint Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), Section 2(b) (27-9-1984).] in another district. Such [Joint District Judges] [Substituted for the words "Joint Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), Section 2(b) (27-9-1984).] may hold his Court and transact civil business at such place or places in either district as he may deem fit.]
