(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.]
