The [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.] shall hold their Courts at such place or places as the State Government may from time to time appoint within the local limits of their respective jurisdictions :[Provided that for special reasons it shall be lawful for the State Government to order that a [Civil Judges] [Proviso added by Bom. Act 1 of 1900. Section 4.] shall hold his Court at a place outside the local limits of his jurisdiction].Wherever more than one such place is appointed, the District Judge shall, subject to the control of the High Court, fix the days on which the [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.] shall hold his Court at each of such places, and the [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.] shall cause such days to be duly notified throughout the local limits of his jurisdiction.The same person may be the Judge of more than one subordinate Court c[and may dispose of the Civil business of any one of his Courts at the headquarters of any other of his Court;] and in such cases the District Judge shall, subject to the control of the High Court, prescribe rules for regulating the time during which the [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.] shall sit in each Court.Appointment of Joint [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.].[For the purpose of assisting the Judge of any subordinate Court in the disposal of the civil business on his file, the High Court may appoint to such Court from the members of the Subordinate Civil Judicial Service of the State one or more Joint [Civil Judges] [substituted for original para by Bom. Act 1 of 1900, Section 4.] or the District Judge may, with the previous sanction of the High Court, depute to such Court the Judges of another subordinate Court within the district. A [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.] thus appointed or deputed to assist in the Court of another [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.] shall dispose of such civil business within the limits of his pecuniary jurisdiction as may, subject to the control of the District Judge, be referred to him by the Judge of such Court. He may also dispose of the civil business of his Court at the place of his deputation subject to the general or special orders of the High Court in this behalf].Provisions applicable to Joint [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.].For the purposes of this section the provisions of the Act applicable to [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.] shall be, and shall be deemed always to have been applicable to Joint [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.];Provided that no such Joint [Civil Judges] [Substituted for the words "Subordinate Judges" by Bom. Act 10 of 1945, Section 3 read with 48 of 1947. S 3.] shall hear and determine any suit instituted under section 4 of the Dekkhan Agriculturists' Relief Act, 1879, unless the value of the said suit falls within the limits of the pecuniary jurisdiction conferred on him by that Act.
