Section 23 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
23. Honorary Subordinate Judges or Munsiffs.
(1)The [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] may, after consultation with the [Subs., ibid., for" Judicial Commissioner"] High Court], appoint any person to be an honorary Subordinate Judge or an honorary Munsiff and may confer on such Judge or Munsiff all or any of the powers conferrable under this Act on a Subordinate Judge or a Munsiff, as the case may be, with respect to any class of suits or withdraw or suspend the exercise of any powers so conferred.(2)Any person on whom powers are conferred under sub- section (1) shall be deemed for the purposes of this Act to be a Subordinate Judge or a Munsiff, as the case may be.
