[ Temporary charge of office of Munsif .] Rep. by the A.O. 1937 . STATE AMENDMENT Uttar Pradesh Amendment of Act no. 12 of 1887.-- In the Bengal, Agra and Assam Civil Courts Act, 1887hereinafter referred to as the principal Act,-- (a) in Section 3, 4, 6, 10, 11, 13, 18, 21, 22, 23, 24 and 25, for the words "Civil Judge" and "Civil Judges" wherever occurring, the words "Civil Judge (Senior Division)" and "CivilJudges (Senior Division)" shall respectively be substituted; (b) in Sections 3, 4, 13, 19, 21, 22, 23, 24 and 25, for the words "Munsif" an "Munsifs" wherever occurring, the words "Civil Judge (Junior Division)" and "Civil Judges (Junior Division)" shall respectively be substituted; (c) for the existing marginal headings to the sections shown in Column I of the table below, the marginal headings as shown in Column II thereof shall be substituted, namely :-- Section Marginal headings as hereby substituted 4 Number of District Judges; Civil Judges (Senior Division) and Civil Judges (Junior Division) 6 Vacancies among District or Civil Judge (SeniorDivision) 11 Transfer of proceedings on vacation of office of CivilJudge (Senior Division) 18 Extent of original jurisdiction of District or Civil Judge (Senior Division) 19 Extent of jurisdiction of Civil Judge (Junior Division) 21 Appeals from Civil Judges (Senior Division) and Civil Judges (Junior Division) 22 Power to transfer to Civil Judges (Senior Division)appeal from Civil Judges (Junior Division) 23 Exercise by Civil Judge (Senior Division) or Civil Judge (Junior division) of jurisdiction of District Court in certain proceedings. 25 Power to invest Civil Judges (Senior Division) and Civil Judges (Junior Division) with Small Cause Court Jurisdiction. [ Vide Uttar Pradesh Act 25 of 1995, s. 2] Bihar Amendment of section 12 of 1887.-- In the said Act, the word "Subordinate Judge" and the word "Munsif" wherever used shall be substituted by the words and bracket "Civil Judge (Senior Division)" and "Civil Judge (Junior Division)" respectively. [ Vide Bihar Act 14 of 2014, s. 3]Open in Lexace · Ask the AI about this section
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