Section 26 in The Succession Certificate Act, 1977
26. Investiture of inferior Courts with jurisdiction of District Court for purposes of this Act.
(1)[The Government] [Substituted for 'His Highness' by Act X of 1996.] may, by notification in the Government Gazette, invest any Court inferior in grade to a District Court with the functions of a District Court under this Act, and may cancel or vary any such notification.(2)Any inferior Court so invested shall, within the local limits of its jurisdicition, have concurrent jurisdiction with the District Court in the exercise of all the powers conferred by this Act upon the District Court, and the provisions of this Act relating to the District Court shall apply to such an inferior Court as if it were a District Court :Provided that an appeal from any such order of an inferior court as is mentioned in sub-section (1) of section 19 shall lie to the District Court, and not to the High Court, and that the District Court may, if it thinks fit, by its order on the appeal, make any such declaration and direction as that sub-section authorises the High Court to make by its order on an appeal from an order of a District Court.(3)An order of a District Court on an appeal from an order of an inferior Court under the last foregoing sub-section shall, subject to the provisions of Orders XLVI and XLVII and sections 113 to 115 of the Code of Civil Procedure as applied by section 141 of that Code, be final.(4)The District Court may withdraw any proceedings under this Act from an inferior Court, and may either itself dispose of them or transfer them to another such Court established within the local limits of the jurisdiction of the District Court and having authority to dispose of the proceedings.(5)A notification under sub-section (1) may specify any inferior Court specially or any class of such Courts in any local area.(6)Any Civil Court which for any of the purposes of any enactment is subordinate to, subject to the control of, a District Court shall for the purposes of this section be deemed to be a Court inferior in grade to a District Court.
