The following provisions shall not extend to Courts constituted under the Provincial Small Cause Courts Act, 1887(9 of 1887) 1 [or under the Berar Small Cause Courts Law, 1905,] or to Courts exercising the jurisdiction of a Court of Small Causes 2 [under the said Act or Law,] 3 [or to Courts in 4 [any part of India to which the said Act does not extend] exercising a a corresponding jurisdiction that is to say.-- (a) so much of the body of the Code as relates to]-- (i) suits excepted from the cognizance of a Court of Small Causes; (ii) the execution of decrees in such suits; (iii) the execution of decrees against immovable property; and (b) the following sections, that is to say,-- section 9, sections 91 and 92, sections 94 and 95 5 [so far as they authorize or relate to]-- (i) orders for the attachment of immovable property, (ii) injunctions, (iii) the appointment of a receiver of immovable property, or (iv) the interlocutory orders to in clause (e) of section 94,] and sections 96 to 112 and 115.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.