Section 52 in The Probate and Administration Act, 1977
52. Power to appoint Delegate of District.
- Judge to deal with non-contentious cases. - The High Court may, from time to time, appoint such judicial officers within any district as it thinks fit to act for the District Judge as Delegates to grant probate and letters of administration in non-contentious cases, within such local limits as it may from time to time prescribed;Provided that such appointment be made with the previous sanction of [the Government] [Substituted for 'His Highness' by Act X of 1996.].Persons so appointed shall be called District Delegates.
