Section 3 — Alteration and creation of Districts.

The Bombay Civil Courts Act, 1869
The Governor of Bombay in Council may from time to time, by notification in the Government Gazette, alter the limits of existing Zilas (which. shall hereafter be called Districts) and create new Districts for the purposes of this Act.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.