31. Delegation of powers of district judges and district courts in certain cases.-

The district judge may, with the previous sanction of the Judicial Commissioner, delegate to the judge of any court under his administrative control all or any of the powers conferred on a district judge by section 27 and section 28 of this Act and on a district court by section 24 of the Code of Civil Procedure, 1908 (5 of 1908), to be exercised by the judge in any specified portion of the district subject to the control of the district judge.