(1)The High Court may, by notification, invest, within such local limits as it shall, from time to time, fix-(i)any District Judge or [Senior Civil Judge] [Substituted by Act No. 29 of 1997.], with the jurisdiction of a Judge of a Court of Small Causes for the trial of suits cognizable by such Courts upto the amount of [ten thousand rupees] [Substituted by Act No.30 of 1989.];(ii)any [Junior Civil Judge] [Substituted by Act No. 29 of 1997.], with like jurisdiction upto the amount of [four thousand rupees.] [Substituted by Act No.30 of 1989.]
