19. Exercise by [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] of Jurisdiction of District Judge in certain proceedings.
(1)The High Court may, by general or special order, authorise any [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] to take cognizance of or any District Judge to transfer to any [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] under his control, any proceedings under the Indian Succession Act, 1925, (Central Act 39 of 1925). which cannot be disposed of by District Delegates.(2)The District Judge may withdraw any such proceedings taken cognizance of by, or transferred to a [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] and may either himself dispose them of or transfer them to a Court under his control, competent to dispose them off.(3)Notwithstanding anything in section 17, the proceedings taken cognizance of by, or transferred to, a [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] under the provisions of this section shall be disposed of by him subject to the law applicable to like proceedings when disposed of by the District Judge.(4)The provisions of this section shall apply in relation to the Chief Judge, City Civil Court and [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] thereof as they apply in relation to the District Judge and the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] with the substitution of references to the Chief Judge and [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] for references to the District Judge and the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.].Part - IV Miscellaneous
