Section 22A — Power to fix local Jurisdiction of Subordinate Judges.
The Bombay Civil Courts Act, 1869
1 [ 22A. Power to fix local limits of jurisdiction of Subordinate Judges. The Governor of Bombay in Council may, by notification in the official Gazette, fix, and, by a like notification, from time to time alter, the local limits of the ordinary jurisdiction of the Subordinate Judges.]Open in Lexace · Ask the AI about this section
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