The Presidency Small Cause Courts Act, 1882

100 sections.

Section 1 — Short title.
Section 2 — [Repealed.].
Section 3 — [Repealed.].
Section 4 — “Small Cause Court” and “Registrar” defined.
Section 5 — Courts of Small Causes established.
Section 6 — Court to be deemed under superintendence, etc., of High Court.
Section 7 — Appointment of Judges.
Section 8 — Rank and precedence of Judges.
Section 8A — Performance of duties of absent Judge.
Section 9 — Procedure and practice of Small Cause Court.
Section 10 — Chief Judge to distribute business of Court.
Section 11 — Procedure in case of difference of opinion.
Section 12 — Seal to be used.
Section 13 — Appointment of Registrar and other officers.
Section 14 — Registrar may be invested with powers of a Judge in suits not exceeding twenty rupees.
Section 15 — Judge or other officer not to practise or trade.
Section 16 — Questions arising in suits, etc., under Act to he decided according to law administered by High Court.
Section 17 — Local limits of jurisdiction of Court.
Section 18 — Suits in which Court has jurisdiction.
Section 18A — Plaintiff may abandon suit against defendant resident out of jurisdiction.
Section 19 — Suits in which Court has no jurisdiction.
Section 19A — Return of plaint.
Section 20 — Court may by consent try suits beyond pecuniary limits of jurisdiction.
Section 21 — Suits by and against officers of Court.
Section 22 — Costs when plaintiff sues in High Court in other cases cognizable by Small Cause Court.
Section 23 — Repealed.
Section 24 — No written statement except in cases of set-off.
Section 25 — Return of documents admitted in evidence.
Section 26 — Compensation payable by plaintiff to defendant in certain cases.
Section 27 — Decree-holder to accompany officer executing warrant.
Section 28 — Things attached to immovable property and removable by tenant to be deemed movable in execution.
Section 29 — Discharge of judgment-debtor on sufficient security.
Section 30 — Court may in certain cases suspend execution of decree.
Section 31 — Execution of decree of Small Cause Court by other Courts.
Section 32 — Minors may sue in certain cases as if of full age.
Section 33 — Power to delegate non-judicial duties.
Section 34 — Registrar to hear and determine suits like a Judge.
Section 35 — Registrar may execute all decrees with the same powers as a Judge.
Section 36 — Decrees and orders of Registrar to be subject to new trial as if made by a Judge.
Section 37 — General finality of decrees and orders of Small Cause Court.
Section 38 — New trial of contested cases.
Section 39 — Removal of certain causes into High Court.
Section 40 — Rules with respect to suits removed under the last foregoing section.
Section 41 — Summons against person occupying property without leave.
Section 42 — Service of summons.
Section 43 — Order for possession.
Section 44 — Such order to justify bailiff entering on property and giving possession.
Section 45 — Applicant, if entitled to possession, not to be deemed trespasser for any error in proceedings.
Section 46 — Liability of applicant obtaining order when not entitled.
Section 47 — Stay of proceedings on occupant giving security to bring suit against applicant.
Section 48 — Proceedings to be regulated by Code of Civil Procedure.
Section 49 — Recovery of possession no bar to suit to try title.
Section 50 — Local extent of Chapter.
Section 51 — Appointment of bailiffs and appraisers.
Section 52 — Appointees to be public servants.
Section 53 — Application for distress-warrant.
Section 54 — Issue of distress-warrant.
Section 55 — Time for distress.
Section 56 — What places bailiff may force open.
Section 57 — Property which may be seized.
Section 58 — Impounding distress.
Section 59 — Inventory.
Section 60 — Application to discharge or suspend warrant.
Section 61 — Claim to goods distrained made by a stranger.
Section 62 — Power to award compensation to debtor or claimant.
Section 63 — Power to transfer to High Court cases involving more than one thousand rupees.
Section 64 — Appraisement.
Section 65 — Sale.
Section 66 — Costs of distresses.
Section 67 — Account of costs and proceeds.
Section 68 — Bar of distresses except under this Chapter.
Section 69 — Reference when compulsory.
Section 70 — Security to be furnished on such reference by party against whom contingent judgment given.
Section 71 — Institution-fee.
Section 72 — Fees for processes.
Section 73 — Repayment of half-fees on settlement before hearing.
Section 74 — Fees and costs of poor persons.
Section 75 — Power to vary fees.
Section 76 — Expense of employing legal practitioners.
Section 77 — Sections 3, 5 and 25 of Court-fees Act, 1870, saved.
Section 78 — [Repealed.].
Section 79 — Default of bailiff or other officer in execution of order or warrant.
Section 80 — Extortion or default of officers.
Section 81 — Court empowered to summon witnesses, etc.
Section 82 — Enforcement of order.
Section 83 — [Repealed.].
Section 84 — [Repealed.].
Section 85 — [Repealed.].
Section 86 — [Repealed.].
Section 87 — Imprisonment or committal of person refusing to answer or produce document.
Section 88 — Appeal from orders under section 87.
Section 89 — Persons by whom process may be served.
Section 90 — Registers and returns.
Section 91 — Court to furnish records, etc., called for by State Government or High Court.
Section 92 — Holidays and vacations.
Section 93 — Certain persons exempt from arrest by Court.
Section 94 — No suit to lie upon decree of Court.
Section 95 — Place of imprisonment.
Section 96 — Tender in suit for anything done under Act.
Section 97 — Limitation of prosecutions.

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