Section 43 in The Maharashtra Civil Courts Act, 1869
43. Sittings of Courts.
- The District and Subordinate Courts shall sit from day to day except on Sundays, [* * *] [The words 'New Year's Day, Good Friday and Christmas Day' were deleted by Maharashtra 10 of 1983, Section 5.] and such other days as may be sanctioned for each or every district by the High Court.Vacation.The High Court may also permit the Civil Courts under its control to adjourn for a period or periods not exceeding in the whole six weeks in each year.The ScheduleEnactments Repealed[Rep. Act XIV of 1987]NotificationsG.N., H.D., No. SRO. 1057/5329(i)-III, dated 23rd March, 1959 (B. G., Part 4-A, page 449) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Civil Courts (Extension and Amendment) Act, 1958 (Bombay XCIV of 1958), the Government of Bombay hereby appoints the 1st day of April 1959 as the day on which the said Act shall come into force.G. N., L. & J.D., No. CCS 2774/804 (385) X, dated 17th December, 1977 (M. G., 1978, Part 4-B, page 63) - In exercise of the powers conferred by sub-section(2) of section 1 of the Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977 (Maharashtra XLVI of 1977), the Government of Maharashtra hereby appoints the 1st day of January 1978 to be the date on which the said Act shall come into force.G.N., H.D., No. CPR. 1256/ 18420-(III), dated 25th September, 1956 (B. G., Part 4-A, page 559) - In exercise of the powers conferred by section 3 of the Bombay Civil Courts Act, 1869 (XIV of 1869), the Government of Bombay hereby alters the existing limits of the Judicial Districts of Belgaum and Kolhapur and directs that the areas comprising the revenue talukas of Chandgad at present included in the Judicial District of Belgaum shall with effect from the 1st day of October 1956 be excluded therefrom, and be included in the Judicial District of Kolhapur.G.N., H.D., No. SRO. 1060/1280(i)-III, dated 23rd April, 1960 (B. G., Part 4-A, page 956) - In exercise of the powers conferred by section (3) of the Bombay Civil Courts Act, 1869 (XIV of 1869), the Government of Bombay hereby alters the limits of the judicial districts of Thane, [* * *] [Not printed as it pertains to Gujarat State.] and West Khandesh and directs that on and from the 30th day of April 1960, the limits-(1)of the judicial district of Thane shall be co-extensive with the limits of the revenue district of Thane as constituted under the Bombay Land Revenue Code, 1879 (hereinafter referred to as the said Code) on the 30th April, 1960;(2)[* * * * *] [Not printed as it pertains to Gujarat State.](3)[* * * * *] [Not printed as it pertains to Gujarat State.](4)of the Judicial district of West Khandesh shall be co-extensive with the limits of the revenue district of West Khandesh as constituted under the said Code, on the 30th April, 1960.Amended by G.N., H.D., No. SRO. 1057/5329 (ii)-III, dated 4th July, 1959 (B. G., Part 4-A, page 860).Amended by G. N., L. & J.D., No. CJM.1671/1257 (i)-H-2, dated 15th September, 1972 (M. G., Part 4-A, page 789)Amended by G. N., L. & J.D., No. CJM.1671/1257 (ii)-H-2, dated 15th September, 1972 (M. G., Part 4-A, page 790)G.N., H.D., No. SRO. 1057/5329 (ii)-III, dated 23rd March, 1959 (B.G., Part 4-A, page 449) - In exercise of the powers conferred by sections 3 and 4 of the Bombay Civil Courts Act, 1869 (XIV of 1869) and in supersession of all previous notifications or orders issued in this behalf under any of the laws specified in clauses (i) to (iv) of section 8 of the Bombay Civil Courts (Extension and Amendment) Act, 1958 (Bombay XCIV of 1958), the Government of Bombay hereby creates, with effect from and on the 1st day of April 1959, new Judicial districts specified in 1 of the Schedule appended hereto comprising the areas respectively specified against then? column 2 of the said Schedule and fixes the places respectively specified against them in column 3 of the said Schedule as the said stations of the said Judicial districts.
