(1)The High Court may, by general or special order, authorise any [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] to take cognizance of or any District Judge to transfer to any [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] under his control, any proceedings under the Indian Succession Act, 1925, (Central Act 39 of 1925). which cannot be disposed of by District Delegates.
