Section 28A(1) in The Maharashtra Civil Courts Act, 1869
(1)The High Court may be general or special order invest any [Civil Judges] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.], within such local limits and subject to such pecuniary limitation as may be prescribed in such order, with all or any of the powers of a District Judge or a District Court as the case my be under the [Indian Succession Act, 1865] [See now the Indian Succession Act, 1925.] the [Probate and Administration Act 1881] [See now the Indian Succession Act, 1925.], or paragraph 3 of Schedule III to the Code of Civil Procedure, 1908.
