(2)[The High Court] [In sub-section (1) and (2) of section 24 for the words 'His Highness', the words 'the High Court', the words 'as he thinks fit', the words 'as it thinks fit' and for the word 'cases', the word 'suits' whereever used substituted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] may, by notification in the Government Gazette, confer within such local limits [as it thinks fit] [In sub-section (1) and (2) of section 24 for the words 'His Highness', the words 'the High Court', the words 'as he thinks fit', the words 'as it thinks fit' and for the word 'cases', the word 'suits' whereever used substituted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] on any Judge in charge of a Court of Small Causes all or any of the powers conferable on a Subordinate Judge or a Munsiff with respect to particular classes of [suits] [In sub-section (1) and (2) of section 24 for the words 'His Highness', the words 'the High Court', the words 'as he thinks fit', the words 'as it thinks fit' and for the word 'cases', the word 'suits' whereever used substituted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] or with respect to [suits] [In sub-section (1) and (2) of section 24 for the words 'His Highness', the words 'the High Court', the words 'as he thinks fit', the words 'as it thinks fit' and for the word 'cases', the word 'suits' whereever used substituted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] generally in any local area.
