This Act may be called the Presidency Small Cause Courts Act, 1882; and it shall come into force on the first day of July, 1882. But nothing herein contained shall affect the provisions of the Army Act, 1 *** (44 & 45 Vict., c. 58) section 151, or the rights or liabilities of any person under any decree passed before that day.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.