12. Power to appoint [Joint District Judges] [Substituted for the words "Joint Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), Section 2(b) (27-9-1984).].-
The State Government may appoint in any district a [Joint District Judges] [Substituted for the words "Joint Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), Section 2(b) (27-9-1984).] who shall be invested with co-extensive powers and a concurrent jurisdiction with the District Judges, except that he shall not keep a file of civil suits and shall transact such civil business only as he may receive from the District Judge, or as may have been referred to the [Joint District Judges] [Substituted for the words "Joint Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), Section 2(b) (27-9-1984).] by order of the High Court.
