18. Investiture of District or Subordinate Judge or Munsiff with small cause jurisdiction.
- The High Court may, by notification in the Gazette, invest within such local limits as it shall from time to time appoint, any District or Subordinate Judge with the jurisdiction of a Judge of a Court of small Causes for the trial of suit cognizable by such courts up to the amount of one thousand and five hundred rupees, and any Munsiff with the same jurisdiction up to the amount of one thousand rupees.
