Abolit ion of Courts of Small Causes | Provincial Small Cause Courts Act, 1887 | Bare Acts | Law Library

Follow @SCJudgments

30. Abolition of Courts of Small Causes.

The State Government may, by order in writing,1abolish a Court of Small Causes.

Back

Index

Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement