Section 29 in The Tamil Nadu Civil Courts Act, 1873
29. [ Exercise by Subordinate Judge of jurisdiction of District Judge in certain proceedings. [Inserted by section 2 of the Tamil Nadu Civil Courts (Amendment) Act, 1926 (Central Act XIV of 1926).]
(1)The High Court may, by general or special order, authorize any Subordinate Judge to take cognizance of, or any District Judge to transfer to any Subordinate Judge under his control, any proceedings under the Indian Succession Act, 1925 (Central Act XXXIX of 1925) which cannot be disposed of by District Delegates.(2)The District Judge may withdraw any such proceedings taken cognizance of by, or transferred to, a Subordinate Judge and may either himself dispose of them or transfer them to a Court under his control competent to dispose of them.(3)Notwithstanding anything in section 13, proceedings taken cognizance of by, or transferred to a Subordinate Judge under the provisions of this section shall be disposed of by him subject to the law applicable to like proceedings when disposed of by the District Judge.]
