Section 27 in The Maharashtra Civil Courts Act, 1869
27. Appellate jurisdiction of [Civil Judge (Senior Division)] [The words 'Civil Judge (Senior Division)' were substituted for the words 'Subordinate Judge of the first Class' by Section 5 of Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945) read with Bombay 48 of 1947, Section 3.] or Judge of Court of Small Causes.
- [Provincial Government] [These words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] may invest any [Civil Judge (Senior Division)] [The words 'Civil Judge (Senior Division)' were substituted for the words 'Subordinate Judge of the first Class' by Section 5 of Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945) read with Bombay 48 of 1947, Section 3.] [or any Judge of the Court of Small Causes established under the Provincial Small Cause Court Act, 1887, in any place to which this section extends] [These words were inserted by section 5 of the Bombay Civil Courts (Amendment) Act, 1900 (Bombay 1 of 1900).] with power to hear appeals from such decrees and orders of Subordinate Courts as may be referred to him by the Judge of the district.Decrees and orders so passed in appeal by a [Civil Judge (Senior Division)] [The words 'Civil Judge (Senior Division)' were substituted for the words 'Subordinate Judge of the first Class' by Section 5 of Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945) read with Bombay 48 of 1947, Section 3.] [or a Judge of a Court of Small Causes] [These words were inserted by section 5 of the Bombay Civil Courts (Amendment) Act, 1900 (Bombay 1 of 1900).] shall have the same force as if passed by a District Judge.[A [Civil Judge (Senior Division)] [[This paragraph was substituted for the original paragraph by Bombay 1 of 1900, section 5. The original paragraph was as follows :-'The Governor or Bombay in Council may, whenever he thinks fit, withdraw such jurisdiction from any Subordinate Judge so invested,']] or a Judge of a Court of Small Causes, on whom the power of hearing appeals has once been conferred under this section, shall continue to have this power so long and so often as he may fill the office of [Civil Judge (Senior Division)] [The words 'Civil Judge (Senior Division)' were substituted for the words 'Subordinate Judge of the first Class' by Section 5 of Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945) read with Bombay 48 of 1947, Section 3.] or Judge of a Court of Small Causes respectively, without reference to the district in which he may be employed:Provided that the [Provincial Government] [These words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Government Gazette' by the Adaptation of Indian Laws Order in Council.], at any time withdraw such power.]
