Section 4A(1) in The Guardians and Wards Act, 1977 (1920 A.D.)
(1)The High court may, by general or special order, empower any officer exercising original civil jurisdiction subordinate to a District Court, or authorise the Judge of any District Court to empower any such"officer subordinate to him, to dispose of any proceedings under this Act transferred to such officer under the provisions of this section.
