Section 23(1) in The Karnataka Civil Courts Act, 1964
(1)The High Court may, by notification, invest any Senior Civil Judge within such local limits and subject to such pecuniary limitation as may be specified in such notification, with all or any of the powers of a District Judge or a District Court, as the case may be, under the following Acts, namely:—(i)The Indian Divorce Act, 1869 (Central Act 4 of 1869);(ii)The Guardians and Wards Act, 1890 (Central Act 8 of 1890);(iii)The Indian Lunacy Act, 1912 (Central Act 4 of 1912);(iv)***(v)The Special Marriage Act, 1954 (Central Act 43 of 1954).
