Section 24(1) in The Gujarat Civil Courts Act, 2005
(1)The High Court may be general or special order invest any Senior Civil Judge, within such local limits and subject to such pecuniary limitation as may be specified in such order, with all or any of the powers of a District Judge or a Court of District Judge, as the case may be, under the Divorce Act, 1869 (4 of 1869), the Succession Act, 1925 (39 of 1925), the Special Marriage Act, 1954 (43 of 1954), or the Guardians and Wards Act, 1890 (8 of 1890).
