 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
1. ShortTitle, extent and commencement. (1) This Act may be called the Provincial Small Cause Courts Act, 1887. (2) It extends to the whole of India except 2 [the territories which, immediately before the 1st November, 1956, were comprised in Part B States]; and (3) It shall come into force on the first day of July, 1887.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back