18. Proceedings under Indian Succession Act, 1925.
(1)The High Court may, by general or special order, authorise any [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] to take cognizance of or any District Judge to transfer to a [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] under his administrative control, any proceedings or class of proceedings under the Indian Succession Act, 1925 (39 of 1925) which cannot be disposed by a District Delegate.Explanation - "District Delegate" means a District Delegate within the meaning of Section 265 of the Indian Succession Act, 1925 (39 of 1925).(2)The District Judge may withdraw any proceedings referred to in Sub-section (1) to his own file and may dispose of them himself or may transfer them to a competent Court under his administrative control.(3)Proceedings taken cognizance of by or transferred to a Civil Judge (Senior Divisions) shall be disposed of by him according to the rules applicable to like proceedings when dealt with by the District Judge.
