24. Small causes jurisdiction of subordinate Judges and Munsiffs.
- The High Court may, by notification in the official Gazette, confer within such local limits as he thinks fit, upon any District Judge, subordinate Judge or Munsiff, the jurisdiction of a Judge of the Court of Small Causes under the Provincial Small Cause Courts Act, 1887, for the trial of suits of the nature cognizable by such courts up to such Value not exceeding five hundred rupees, as he thinks fit and may withdraw any jurisdiction so conferred.
