LexSection 10 — Power to require two Judges to si t as a bench.
The Provincial Small Cause Courts Act, 1887
The State Government, after consultation with the High Court, may, by order in writing, direct that two Judges of Courts of Small Causes or a Judge and an Additional Judge of a Court of Small Causes shall sit together for the trial of such class or classes of suits or applications cognizable by a Court of Small Causes as may be described in the order.Open in Lexace · Ask the AI about this section