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(A) Succession Act (39 of 1925) S. 388 (2)— Appeal — Maintainability — Jurisdiction of District Court — State Govt. empowered to invest inferior Court with powers of District Court under Part 10, Chapter 13 of Act — Appeal from any order of inferior Court would not lie before High Court — Any order passed by notified Inferior Court only appealable before District Judge.آ آ آ (2014 (2) AIR Bom R 465), Distinguished (Para 3)