10. Exercise of jurisdiction of District Court by Civil Judges in certain proceedings.
- The High Court may, by general or special order, authorise any [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] to take cognizance of, and any District Judge to transfer to a [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] under his control, any proceeding or any class of proceedings, specified in such order, arising under(a)Parts I to VIII of the Indian Succession Act, 1925 (No. XXXIX of 1925); or(b)Part IX of the Indian Succession Act, 1925 (No. XXXIX of 1925) which cannot be disposed of by District Delegates; or(c)the Guardians and Wards Act, 1890 (No. VIII of 1890); or(d)the Provincial Insolvency Act, 1920 (No. V of 1920).(2)Notwithstanding anything contained in Section 388 of the Indian Succession Act, 1925 (No. XXXIX of 1925), the High Court may, by general or special order, invest any Judge inferior in grade to the District judge with power to exercise the functions of a District Judge under Part X of that Act.(3)The District Judge may withdraw any such proceeding taken cognizance of by, or transferred to, a [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] under his control, and may either dispose it of himself or transfer it to any other competent Court. 3(4)Proceedings taken cognizance of by, or transferred to, [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] under this section shall be disposed of by him, in accordance with the law and rules applicable to like proceedings in the Court of the District Judge.
