Code of Civil Procedure, 1908

Back

Sections	Particulars
Preliminary	Preliminary
8	Presidency Small Cause Courts
Description	Save as provided in sections 24, 38 to 41, 75, clauses (a), (b) and (c), 76, 77 and 155 to 158, and by the Presidency Small Cause Courts Act, 1882, 15 of 1882 the provisions in the body of this Code shall not extend to any suit or proceeding in any Court of Small Causes established in the towns of Calcutta, Madras and Bombay: {Ins.by Act 1 of 1914, s.2.} [Provided that— (1) the High Courts of Judicature at Fort William, Madras and Bombay, as the case may be, may from time to time, by notification in the Official Gazette, direct{For instance of such direction, see Calcutta Gazette, 1910, Pt.I, p 814.} that any such provisions not inconsistent with the express provisions of the Presidency Small Cause Courts Act, 1882,15 of 1882 and with such modifications and adaptations as may be specified in the notification, shall extend to suits or proceedings or any class of suits or proceedings in such Court; (2) all rules heretofore made by any of the said High Courts under section 9 of the Presidency Small Cause Courts Act, 1882,15 of 1882 shall be deemed to have been validly made.]