Section 25 in Bengal, Agra And Assam Civil Courts Act, 1887
25. Power to invest Subordinate Judges and Munsifs with Small Cause Court jurisdiction.-
The State Government may, by notification in the Official Gazette, confer, within such local limits as it thinks fit, upon any Subordinate Judge or Munsif the jurisdiction of a Judge of a Court of Small Causes under the Provincial Small Cause Courts Act, 1887 (9 of 1887) for the trial of suits, cognizable by such Courts, up to such value not exceeding five hundred rupees in the case of a Subordinate Judge or [two hundred and fifty rupees] [Substituted by Act 16 of 1911, s.4, for " one hundred rupees" ] in the case of a Munsif as it thinks fit, and may withdraw any jurisdiction so conferred:[Provided that the State Government may, by notification in the Official Gazette, delegate to the High Court its powers under this section.] [Inserted by the Decentralization Act, 1914 (4 of 1914), s.2 and Sch., Pt.I.]
