- A District Court may, with the previous sanction of the [High Court] [Substituted for the words 'Local Government' by Punjab Act 9 of 1922, Section 12.] delegate to any Substituted for the words 'Local Government" by Punjab Act 9 of 1922, section 12. [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted for the words 'Local Government' by Punjab Act 9 of 1922, section 12.] in the district, the power conferred on a District Court by sections 33, [and 34] [Substituted for the figures and word '34 and 35 by the Government of India (Adaptation of Indian Laws) Order, 1937.], of this Part and section 24 of the Code of Civil Procedure [V of 1908] to be exercised by the [Civil Judge (Senior Division) and Civil Judge (Junior Division)] in any specified portion of the districts, subject to the control of the District Court.
