The Bombay Civil Courts Act, 1869

[Act No. 14 of 1869]

[19th March, 1869.]

Contents
Title	The Bombay Civil Courts Act, 1869
Sections	Particulars
Part I	Preliminary
1.	Short title. Extent of Act
2.	[Repealed.]
Part II	Districts and Sadr Stations
3.	Alteration and creation of Districts
4.	Position of Sadr station
Part III	Districts Courts
5.	District Judges
6.	Situation of District Court
7.	Original jurisdiction of District Judge
8.	His appellate jurisdiction
9.	Control and inspection of Courts
10.	Writs and orders. Reports and returns
11.	Seal of District Judge
Part IV	Joint Judges
12.	Power to appoint Joint Judges
13.	Enactments applying to District Judge to apply to Joint Judge. Joint Judge's seal
Part V	Assistant Judges
14.	Power to appoint Assistant Judges
15.	Situation of Assistant Judge's Court
16.	Original jurisdiction of Assistant Judge
17.	Appellate jurisdiction of Assistant Judge
18.	Continuance of Assistant Judge's appellate jurisdiction
19.	Power to invest Assistant Judge with powers of District Judge
20.	Assistant Judge to use seal of District Judge
Part VI	Subordinate Judges
21.	Number of Subordinate Civil Courts
22.	Appointment of Subordinate Judges
22A.	Power to fix local Jurisdiction of Subordinate Judges
23.	Situation of Subordinate Courts
24.	Classes of Subordinate Judges
	Jurisdiction of Subordinate Judge of first class
	Jurisdiction of Subordinate Judges of second class
25.	Special jurisdiction of Subordinate Judge of first class
26.	Appeals from his decision
27.	Appellate jurisdiction of Subordinate Judge of first class
28.	Power to invest Subordinate Judges with small cause powers
29.	Seal of Subordinate Judge
30.	[Repealed.]
31.	[Repealed.]
32.	Reference of Government suits
	Removal or suspension
33.	Commission of enquiry into alleged misconduct
34.	Suspension of Subordinate Judges by High Court or District Judge
	Saving of power of Government to suspend or dismiss
Part VII	Temporary vacancies
35.	Temporary vacancy of office of District Judge
36.	Delegation of powers of District Judge
37.	Temporary vacancy of office of Subordinate Judge
Part VIII	Ministerial Officers
38.	Appointment, & c., of ministerial officers
39.	Duties of ministerial officers
40.	Power to appoint Clerks of the Courts
Part IX	Miscellaneous
41.	Rules for keeping proceedings
42.	Fees for process
43.	Sittings of Courts
	Vacation
The Schedule	[Repealed.]