The Provincial Small Cause Courts Act, 1887

37 sections.

Official Hindi (PDF) ↗

• Section 1 — Title, extent and commencement.
• Section 2 — [Repealed.].
• Section 3 — Savings.
• Section 4 — Definition.
• Section 5 — Establishment of Courts of Small Causes.
• Section 6 — Judge.
• Section 7 — Appointment of times of sitting in certain circumstances.
• Section 8 — Additional Judges.
• Section 9 — [Repealed.].
• Section 10 — Power to require two Judges to si t as a bench.
• Section 11 — Decision in case heard by a bench.
• Section 12 — Registrar.
• Section 13 — [Repealed.].
• Section 14 — Duties of ministerial officers.
• Section 15 — Cognizance of suits by Courts of Small Causes.
• Section 16 — Exclusive jurisdiction of Courts of Small Causes.
• Section 17 — Application of the Code of Civil Procedure.
• Section 18 — Trial of suits by Registrar.
• Section 19 — Admission, return and rejection of plaints by Registrar.
• Section 20 — Passing of decrees by Registrar on confession.
• Section 21 — Execution of decrees by Registrar.
• Section 22 — Adjournment of cases by chief ministerial officer.
• Section 23 — Return of plaints in suits involving questions of title .
• Section 24 — Appeal from certain orders of Courts of Small Causes.
• Section 25 — Revision of decrees and orders of Courts of Small Causes.
• Section 26 — [Repealed.].
• Section 27 — Finali ty of decrees and orders.
• Section 28 — Subordination of Courts of Small Causes.
• Section 29 — Seal.
• Section 30 — Abolit ion of Courts of Small Causes.
• Section 31 — Saving of power to appoint Judge of Court of Small Causes to other office.
• Section 32 — Application of Act to Courts invested with jurisdiction of Court of Small Causes.
• Section 33 — Application of Act and Code to Court so invested as to two Courts.
• Section 34 — Modification of Code as so applied.
• Section 35 — Continuance of proceedings of abolished Courts.
• Section 36 — [Repealed.].
• Section 37 — Publication of certain orders.