Section 29 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
29. Delegation of powers of District Judge and District Court.
The District Judge may, with the previous sanction of the [Subs., ibid., for" Judicial Commissioner"] High Court], delegate to the Judge of any Court under his control all or any of the powers conferred on the District Judge by section 27 of this Act and on a District Court by section 24 of the Code of Civil Procedure, 1908 , (5 of 1908 ) to be exercised by such Judge in any specified portion of the district, subject to the control of the District Judge.
