Bombay Civil Courts Act, 1880 [Repealed]

[Act 9 of 1880]

[30th April, 1880]

Repealed by Act 1 of 1938

PASSED BY THE GOVERNOR GENERAL OF INDIA IN COUNCIL.

(Received the assent of the Governor General on the 30th April, 1880)

An Act to amend the Bombay Civil Courts Act, 1869.

PREAMBLE

Preamble. WHEREAS, it is expedient to empower the Governor of Bombay in Council to fix and, from time to time, to alter the local limits of the ordinary jurisdiction of the Subordinate Judges appointed under the Bombay Civil Courts Act, 1869; It is hereby enacted as follows.

Section - 1. Short title.

This Act may be called ?The Bombay Civil Courts Act, 1880:?

and it shall come into force at once.

Section - 2. Insertion of a new section after section 22 of the Bombay Civil Courts Act.

In the said Act, after section 22, the following section shall be inserted.

?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.?

Section - 3. Limits already fired to be deemed to have been fixed according to law.

All orders issued by the Governor of Bombay in Council previous to the passing of this Act, fixing or altering the local limits of the jurisdiction of a Subordinate Judge, shall be deemed to have been issued in accordance with law.