The Provincial Small Cause Courts Act, 1887

[Act No. 9 of 1887]

[24th February, 1887.]

Contents:
Title	The Provincial Small Cause Courts Act, 1887
Sections:	Particulars:
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	[Repealed.]
3.	Savings
4.	Definition
Chapter II	Constitution Of courts Of Smallcauses
5.	Establishment of Courts of Small Causes
6.	Judge
7.	Appointment of times of sitting in certain circumstances
8.	Additional Judges
9.	[Repealed.]
10.	Power to require two Judges to si t as a bench
11.	Decision in case heard by a bench
12.	Registrar
13.	[Repealed.]
14.	Duties of ministerial officers
Chapter III	Jurisdiction of Courts of Smalocauses
15.	Cognizance of suits by Courts of Small Causes
16.	Exclusive jurisdiction of Courts of Small Causes
Chapter IV	Practice and Procedure
17.	Application of the Code of Civil Procedure
18.	Trial of suits by Registrar
19.	Admission, return and rejection of plaints by Registrar
20.	Passing of decrees by Registrar on confession
21.	Execution of decrees by Registrar
22.	Adjournment of cases by chief ministerial officer
23.	Return of plaints in suits involving questions of title
24.	Appeal from certain orders of Courts of Small Causes
25.	Revision of decrees and orders of Courts of Small Causes
26.	[Repealed.]
27.	Finali ty of decrees and orders
Chapter V	Supplementary Provisions
28.	Subordination of Courts of Small Causes
29.	Seal
30.	Abolit ion of Courts of Small Causes
31.	Saving of power to appoint Judge of Court of Small Causes to other office
32.	Application of Act to Courts invested with jurisdiction of Court of Small Causes
33.	Application of Act and Code to Court so invested as to two Courts
34.	Modification of Code as so applied
35.	Continuance of proceedings of abolished Courts
36.	[Repealed.]
37.	Publication of certain orders
Schedule I	Enactments repealed
Schedule II	Suits Excepted From the Cognizance of A Court of Small Causes