Section 17 in The Maharashtra Civil Courts Act, 1869
17. [ Appellate jurisdiction of [Additional District Judge] [This Section was substituted for the original by Bombay 94 of 1958 Section 5.].
- An [Additional District Judge] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] shall have jurisdiction to try such appeals from the decrees and orders of the subordinate courts as would lie to the District Judge and as may be referred by him to the [Additional District Judge] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).].Decrees and orders passed under this section by an [Additional District Judge] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] shall have the same force and shall be subject to the same rules as regards procedure and appeals as decrees and orders passed by the District Judge.]
