Section 25 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
25. Exercise by Subordinate Judges of jurisdiction of District Court in certain proceedings.
(1)The [Subs., ibid., for" Judicial Commissioner"] High Court] may, by general or special order authorise any Subordinate Judge to take cognizance of, and any District Judge to transfer to a Subordinate Judge under his control, any proceeding or any class of proceeding, specified in such order, under-(a)the Indian Succession Act, 1925 ; (39 of 1925 ); or(b)the Guardians and Wards Act, 1890 ; (8 of 1890 ); or(c)the Provincial Insolvency Act, 1920 . (5 of 1920 ).(2)The District Judge may withdraw any such proceeding taken cognizance of by, or transferred to, a Subordinate Judge under his control, and may either dispose of it himself or transfer it to any other competent Court.(3)Proceedings taken cognizance of by, or transferred to, a Subordinate Judge under this section shall be disposed of by him, subject to the rules applicable to like proceedings in the Court of the District Judge.
