Section 14(1) in The Himachal Pradesh Courts Act, 1976
(1)The High Court may be general or special order and subject to the provisions of any other law for the time being in force, authorise any Civil Judge to take cognizance of, and any District Judge to transfer to such a Subordinate Judge under his control, any proceedings or any class of proceedings, specified in such order under :(a)the Indian Succession Act, 1925 (39 of 1925)(b)the Guardians and Wards Act, 1890 (8 of 1890), and(c)the Provincial Insolvency Act, 1920 (5 of 1920)
