30. Exercise by [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] of jurisdiction of District Court incertain proceedings.
(1)The [High Court] [Substituted for the words 'Chief Court' by Punjab Act 4 of 1919, Section 2(5).] may by general or special order authorise any [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] to take cognizance of, or any District Judge to transfer to a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] under his control, any of the proceedings next hereinafter mentioned or any class of those proceedings specified in such order.(2)The proceedings referred to in sub-section (1) are the following, namely :-(a)Proceedings under the [Indian Succession Act, 1865 (X of 1865)] [See now the Indian Succession Act, 1925 (39 of 1925).], and the Probate and Administration Act, 1881 [(V of 1881)] [See now the Indian Succession Act, 1925 (39 of 1925).], which cannot be disposed of by the District Judge.(b)[ - ] [Clause (b) was omitted by Punjab Act 4 of 1926, Section 7.](3)The District Judge may withdraw any such proceedings taken cognizance of by or transferred to a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] and may either himself dispose of them or transfer them to a Court under his control competent to dispose of them.(4)Proceedings taken cognizance of by or transferred to a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] as the case may be under this section shall be disposed of by him, subject to the rules applicable to like proceedings when disposed of by the District Judge.
