The Provincial Small Cause Courts (Suits Validation) Act, 1955.

1955 : Bom. XVI]  1 
THE PROVINCIAL SMALL CAUSE COURTS (SUITS VALIDATION) 
ACT, 1955 
[Text as on 30th November 2023] 
_______________ 
CONTENTS 
PREAMBLE.  
SECTIONS.  
 1.  Short title.  
 2.  Definitions.  
 3.  Validation of certain suits, proceedings, etc. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Provincial Small Cause Courts (Suits Validation) [1955 : Bom. XVI 
Act, 1955 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
  
1955 : Bom. XVI]  The Provincial Small Cause Courts (Suits Validation)  3 
Act, 1955 
BOMBAY ACT No. XVI OF 19551 
[THE PROVINCIAL SMALL CAUSE COURTS (SUITS VALIDATION) ACT, 1955.] 
[This Act received assent of the Governor on the 12th April, 1955; assent was first published in the 
“Bombay Government Gazette”, Part IV Extraordinary, on the 14th April, 1955.] 
An Act to validate certain suits and proceedings in the Small Cause Court                       
established under the Provincial Small Cause Courts Act, 1887. 
WHEREAS, it is necessary to validate certain suits and proceedings in certain Courts of Small 
Causes established in the State under the Provincial Small Cause Courts Act, 1887  (IX of 1887); It is 
hereby enacted in the Sixth Years of the Republic of India as follows:—  
1.  Short title.—  This Act may be called The Provincial Small Cause Courts (Suits Validation) 
Act, 1955.  
2.  Definitions.—  In this Act, unless there is anything repugnant in the subject or context,—  
(1) “ Principal Act” means the Provincial Small Cause Courts  Act, 1887 (IX of 1887 ), as 
amended in its application to the State of Bombay;  
(2) “Small Cause Court” means a Court of small Causes established under the principal Act;  
(3) “special jurisdiction suit” means a suit of civil nature,  the value of which exceeds Rs. 
1,000 but does not exceed Rs. 2,000;  
(4) "proceedings" includes proceedings in execution of decrees or orders passed in special 
jurisdiction suits or in applications for revision of the said decrees or orders.  
3.  Validation of certain suits, proceedings etc. —  (1) Notwithstanding anything contained in 
sub-section (3) of section 15 of the principal Act, all special jurisdiction suits the cognizance of which 
was taken after th e commencement of the Provincial Small Cause Courts (Bombay Amendment) Act, 
1950 (Bom. LVII of 1950 ), but before the 25 th day of February 1955 by the Small Cause Courts shall 
be deemed, and always to have been deemed, to be taken cognizance of, tried or disposed of, validly 
and notwithstanding the fact that on the date on which the cognizance of such suits was taken, no order 
was made by the State Government directing that such suits shall be taken cognizance of by such 
Courts. All proceedings held, and judgments, decrees or orders passed, in such suits shall not be 
deemed to be invalid only on the ground that on the said dat e the State Government had not made such 
order.  
(2) Nothing contained in sub -section ( 1) shall affect any judgment, decree or order declaring 
before the 25 th day of February 1955 that such Courts were incompetent to take cognizance of such 
suits. 
                                                   
1  For Statement of Objects and Reasons, see Bombay Government Gazette, 1955, Part V, p. 78. 

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