(1)The High Court may, by general or special order, authorize any subordinate Judge or Munsiff to take cognizance of, or any District Judge to transfer to a subordinate Judge or a Munsiff under his administrative control, any proceeding or class or class of proceedings specified in such order, under-(a)the Indian Succession Act, 1925;(b)the Guardians and Wards Act, 1890;(c)the Provincial Insolvency Act, 1920.
