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21. Suits by and against officers of Court.- All suits to which an officer of the Small Cause Court is, as such, a party, except suits in respect of property taken in execution of its process, or the proceeds or value thereof 1[and all suits whereof the amount or value of the subjectmatter exceeds one thousand rupees] may be instituted in the High Court at the election of the plaintiff as if this Act had not been passed.    |
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