LexSection 16 — Exclusive jurisdiction of Courts of Small Causes.
The Provincial Small Cause Courts Act, 1887
Save as expressly provided by this Act or by any other enactment for the time being in force, a suit cognizable by a Court of Small Causes shall not be tried by any other Court having jurisdiction within the local limits of the jurisdiction of the Court of Small Causes by which the suit is triable.Open in Lexace · Ask the AI about this section