Code of Civil Procedure, 1908

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Sections	Particulars
Preliminary	Preliminary
7	Provincial Small Cause Courts
Description	The following provisions shall not extend to Courts constituted under the Provincial Small Cause Courts Act, 1887, {Ins.by Act 4 of 1941, s.2 and Sch.III.} [or under the Berar Small Cause Courts Law, 1905], or to Courts exercising the jurisdiction of a Court of Small Causes {Subs., ibid., for " under that Act ".} [under the said Act or Law], {Ins.by Act 2 of 1951, s.5.} [or to Courts in Part B States exercising 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 {Subs. by Act 1 of 1926, s.3, for "so far as they relate to injunctions and interlocutory orders".} [so far as they authorise 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 referred to in clause (e) of section 94], and sections 96 to 112