Whereas it is expedient to amend the law respecting the Circuits of Judicial Commissioners in the Presidency of Bombay. It is hereby enacted as follows:
1. Section IX. of Regulation. III. of 1830, and Sections II. III. IV. and V. of Regulation VIII. of 1833, of the Bombay Code, are hereby repealed.
2. It shall be lawful for the Governor in Council of Bombay to issue a Commission in writing to any one of the Judges of the Court of Sudder Foujdaree Adawlut, thereby directing and empowering him to exercise and perform all or any of the powers and duties of a Judge on Circuit, or of a visiting or Judicial Commissioner, under the provisions of Chapter IV. Regulation XIII. of 1827, Sections X. XI. and XII. Regulation III. of 1830, Section V. Regulation VIII. of 1831, and Sections VI. and VII. Regulation VIII. of 1833, of the Bombay Code, and all or any of the powers or duties now vested in and exercised by the Court of Sudder Foujdaree Adawlut.
3. It shall be lawful for the said Governor in Council of Bombay, in and by the said Commission, or by order in writing, to direct any Commissioner appointed as aforesaid to proceed on Circuit to any and such Zillahs in the said Presidency as shall be in the said Commission or Order named, and to prescribe the period of his return to the Court of Sudder Foujdaree Adawlut.