Section 23(2) in Bengal, Agra And Assam Civil Courts Act, 1887
(2)The proceedings referred to in sub-section (1) are the following, namely:-(a)proceedings under Bengal Regulation 5, 1799 (to limit the Interference of the Zillah and City Courts of Dewanny Adawlut in the Execution of Wills and Administration to the Estates of persons dying intestate);[* * *] [Cl.(b) relating to proceedings under Act 40 of 1858 or Act 9 of 1861 was rep. by Act 8 of 1890, s.2 and Sch.][* * *] [Cl.(c) relating to applications for certificates under Act 27 of 1860 was rep. by Act 7 of 1889.](d)proceedings under the Indian Succession Act, 1865 (10 of 1865), and the Probate and Administration Act, 1881 (5 of 1881), which cannot be disposed of by District Delegates; and(e)references by Collectors under section 322C of the Code of Civil Procedure (14 of 1882).
