25. Power to invest Subordinate Judges and Munsifs with Small Cause CourtJurisdiction.

The State Government may, by notification in the Official Gazette, confer, within such local limits as it thinks fit, upon any Subordinate Judge or Munsif the jurisdiction of a Judge of a Court of Small Causes under the Provinicial Small Cause Courts Act, 1887 (9 of 1887) for the trial of suits, cognizable by such Courts, up to such value not exceeding five hundred1 rupees in the case of a Subordinate Judge or 2[two hundred and fifty3 rupees] in the case of a Munsif as it thinks fit, and may withdraw any jurisdiction so conferred:

3[Provided that the State Government may, by notification in the Official Gazette, delegate to the High Court its powers under this section.]