29. Power to invest [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] with Small Cause Court jurisdiction.
- The [High Court] [Substituted for the words 'Local Government' by Punjab Act 9 of 1922, Section 9.] may, by notification in the Official Gazette, confer, within such local limits as it thinks fit upon any [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] [-] [The words 'or a Munsif', and 'in the case of Subordinate Judge or two hundred and fifty rupees in the case of a Munsif,' omitted by ibid.] the jurisdiction of a Judge of a Court of Small Causes under the Provincial Small Cause Courts Act 1887, for the trial of suits, cognizable by such Courts up to such value not exceeding [two thousand rupees] [Substituted for the words 'five hundred rupees by Punjab Act 35 of 1963, Section 4.] [-] [The words 'or a Munsif', and 'in the case of Subordinate Judge or two hundred and fifty rupees in the case of a Munsif,' omitted by ibid.] as it thinks fit, and may withdraw any jurisdiction so conferred.
