Section 25(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(1)The [Subs., ibid., for" Judicial Commissioner"] High Court] may, by general or special order authorise any Subordinate Judge to take cognizance of, and any District Judge to transfer to a Subordinate Judge under his control, any proceeding or any class of proceeding, specified in such order, under-(a)the Indian Succession Act, 1925 ; (39 of 1925 ); or(b)the Guardians and Wards Act, 1890 ; (8 of 1890 ); or(c)the Provincial Insolvency Act, 1920 . (5 of 1920 ).
