Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 18 in The Maharashtra Civil Courts Act, 1869 18. [Continuance of [Additional District Judge] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] appellate jurisdiction.] Deleted by Bombay XCIV of 1958, Section 6.
