Section 6(a) in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975
(a)in sub-section (3), -(i)for the words "to the District Judge in a district, or to the Chief Judge of the Small Cause Court in a presidency-town," the words "in Greater Bombay to the Chief Judge of the Small Cause Court, and elsewhere to the District Judge," shall be substituted;(ii)for the words "unless the District Judge or Chief Judge of the Small Cause Court" the words "unless the Chief Judge of the Small Cause Court or District Judge" shall be substituted;
