PRESIDENCY SMALL CAUSE COURTS ACT, 1882


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE AND COMMENCE MENT View Judgements
  2 REPEAL OF ENACTMENTS View Judgements
  3 AMENDMENTS OF ACTS View Judgements
  4 SMALL CAUSE COURT" AND "REGISTRAR" DEFINED View Judgements
  5 COURTS OF SMALL CAUSES ESTABLISHED View Judgements
  6 COURT TO BE DEEMED UNDER SUPERINTENDENCE, ETC. OF HIGH COURT View Judgements
  7 APPOINTMENT OF JUDGES View Judgements
  8 RANK AND PRECEDENCE OF JUDGES View Judgements
  9 PROCEDURE AND PRACTICE OF SMALL CAUSE COURT View Judgements
  10 CHIEF JUDGE TO DISTRIBUTE BUSINESS OF COURT View Judgements
  11 PROCEDURE IN CASE OF DIFFERENCE OF OPINION View Judgements
  12 SEAL TO BE USED View Judgements
  13 APPOINTMENT OF REGISTRAR AND OTHER OFFICERS View Judgements
  14 REGISTRAR MAY BE INVESTED WITH POWERS OF A JUDGE IN SUITS NOT EXCEEDING View Judgements
  15 JUDGE OR OTHER OFFICER NOT TO PRACTICE OR TRADE View Judgements
  16 QUESTION ARISING IN SUITS, ETC. UNDER ACT TO BE DECIDED ACCORDING TO LAW ADMINISTERED BY HIGH COURT View Judgements
  17 LOCAL LIMITS OF JURISDICTION OF COURT View Judgements
  18 SUITS IN WHICH COURT HAS JURISDICTION View Judgements
  18A PLAINTIFF MAY ABANDON SUIT AGAINST DEFENDANT RESIDENT OUT OF JURISDICTION View Judgements
  19 SUITS IN WHICH COURT HAS NO JURISDICTION View Judgements
  19A RETURN OF PLAINT View Judgements
  20 COURT MAY BY CONSENT TRY SUITS BEYOND PECUNIARY LIMITS OF JURISDICTION View Judgements
  21 SUITS BY AND AGAINST OFFICERS OF COURT View Judgements
  22 COSTS WHEN PLAINTIFF SUES IN HIGH COURT OR IN BOMBAY CITY CIVIL COURT IN OTHER CASES COGNIZABLE BY SMALL CAUSE COURT View Judgements
  23 [PORTIONS OF CIVIL PROCEDURE CODE EXTENDING TO COURT.] View Judgements
  24 NO WRITTEN STATEMENT EXCEPT IN CASES OF SET-OFF View Judgements
  25 RETURN OF DOCUMENTS ADMITTED IN EVIDENCE View Judgements
  26 COMPENSATION PAYABLE BY PLAINTIFF TO DEFENDANT IN CERTAIN CASES View Judgements
  27 DECREE HOLDER TO ACCOMPANY OFFICER EXECUTING WARRANT View Judgements
  28 THINGS ATTACHED TO IMMOVABLE PROPERTY AND REMOVABLE BY TENANT TO BE DEEMED MOVABLE IN EXECUTION View Judgements
  29 DISCHARGE OF JUDGMENT- DEBTOR ON SUFFICIENT SECURITY View Judgements
  30 COURT MAY IN CERTAIN CASES SUSPEND EXECUTION OF DECREE View Judgements
  31 EXECUTION OF DECREE OF SMALL CAUSE COURT BY- OTHER COURTS View Judgements
  32 MINORS MAY SUE IN CERTAIN CASES AS IF OF FULL AGE View Judgements
  33 POWER TO DELEGATE NON- JUDICIAL DUTIES View Judgements
  34 REGISTRAR TO HEAR AND DETERMINE SUITS LIKE A JUDGE View Judgements
  35 REGISTRAR MAY EXECUTE TILL DECREES WITH THE SAME POWERS AS A JUDGE View Judgements
  36 DECREES AND ORDERS OF REGISTRAR TO NEW TRIAL AS IF MADE BY A JUDGE View Judgements
  37 GENERAL FINALITY OF DECREES AND ORDERS OF SMALL CAUSE COURT View Judgements
  38 NEW TRIAL OF CONTESTED CASES View Judgements
  39 REMOVAL OF CERTAIN CAUSES INTO HIGH COURT View Judgements
  40 RULES WITH RESPECT TO SUITS REMOVED UNDER THE LAST FOREGOING SECTION View Judgements
  41 SUITS OR PROCEEDINGS BETWEEN LICENSORS AND LICENSEES OR LANDLORDS, LAND TENANTS FOR RECOVERY OF POSSESSION OF IMMOVABLE PROPERTY AND LICENCE FEES OR RENT, EXCEPT TO THOSE TO WHICH OTHER ACTS APPLY TO LIE IN SMALL CAUSE COURT View Judgements
  42 APPEAL View Judgements
  43 PROCEDURE View Judgements
  44 (COURT FEES) View Judgements
  45 SAVINGS OF SUITS INVOLVING TITLE View Judgements
  46 SAVING OF PENDING PROCEEDINGS View Judgements
  47 -n/a- View Judgements
  48 -n/a- View Judgements
  49 -n/a- View Judgements
  50 LOCAL EXTENT OF CHAPTER. SAVING OF CERTAIN RENTS View Judgements
  51 APPOINTMENT OF BAILIFF AND APPRAISERS View Judgements
  52 APPOINTEES TO BE PUBLIC SERVANTS View Judgements
  53 APPLICATION FOR DISTRESS WARRANT View Judgements
  54 ISSUE OF DISTRESS WARRANT View Judgements
  55 TIME FOR DISTRESS View Judgements
  56 WHAT PLACES BAILIFF MAY FORCE OPEN View Judgements
  57 PROPERTY WHICH MAY BE SCIZED View Judgements
  58 IMPOUNDING DISTRESS View Judgements
  59 INVENTORY NOTICE OF INTENDED APPRAISEMENT AND SALE View Judgements
  60 APPLICATION TO DISCHARGE OR SUSPEND WARRANT View Judgements
  61 CLAIM TO GOODS DISTRAINED MADE BY A STRANGER View Judgements
  62 POWER TO AWARD COMPENSATION TO DEBTOR OR CLAIMANT View Judgements
  63 POWER TO TRANSFER HIGH COURT CASES INVOLVING MORE THAN1[Five Thousand Rupees] View Judgements
  64 APPRAISEMENT. NOTICE OF SALE View Judgements
  65 SALE APPLICATION OF PROCEEDS View Judgements
  66 COSTS OF DISTRESSES View Judgements
  67 ACCOUNT OF COST AND PROCEEDS View Judgements
  68 BAR OF DISTRESSES EXCEPT UNDER THIS CHAPTER. PENALTY FOR MAKING ILLEGAL DISTRESSES View Judgements
  69 REFERENCE WHEN COMPULSORY View Judgements
  70 SECURITY TO BE FURNISHED ON SUCH REFERENCE BY PARTY AGAINST WHOM CONTINGENT JUDGMENT GIVEN View Judgements
  71 COURT-FEES BOM XXXVI OF 1959 View Judgements
  72 PROCESS FEES BOM.XXXVI OF 1959 View Judgements
  73 REPAYMENT OF FEES UNDER CERTAIN CIRCUMSTANCES View Judgements
  74 FEES AND COSTS OF POOR PERSONS View Judgements
  75 POWER TO VARY FEES View Judgements
  76 EXPENSE OF EMPLOYING LEGAL PRACTITIONERS View Judgements
  77 [SECTIONS 3, 5 AND 25 OF COURT-FEES ACT, 1870, SAVED] View Judgements
  78 [POWER TO FINE OFFICERS.] View Judgements
  79 DEFAULT OF BAILIFF OF OTHER OFFICER IN EXECUTION OF ORDER OR WARRANT View Judgements
  80 EXTORTION OR DEFAULT OF OFFICERS View Judgements
  81 COURT EMPOWERED TO SUMMON WITNESSES, ETC. View Judgements
  82 ENFORCEMENT FOR ORDER View Judgements
  83 [PROCEDURE OF COURT IN CERTAIN CASES OF CONTEMPT.] View Judgements
  84 [RECORD IN SUCH CASES.] View Judgements
  85 [PROCEDURE WHERE COURT CONSIDERS THAT CASE SHOULD NOT BE DEALT WITH UNDER SECTION 83.] View Judgements
  86 -n/a- View Judgements
  87 IMPRISONMENT OR COMMITTAL OF PERSON REFUSING TO ANSWER OR PRODUCE DOCUMENT View Judgements
  88 APPEAL FROM ORDERS UNDER SECTION 87 View Judgements
  89 PERSONS BY WHOM PROCESS MAY BE SERVED View Judgements
  90 REGISTERS AND RETURNS View Judgements
  91 COURT TO FURNISH RECORDS, ETC, CALLED FOR BY STATE GOVERNMENT OR HIGH COURT View Judgements
  92 HOLIDAYS AND VACATIONS View Judgements
  93 CERTAIN PERSONS EXEMPT FROM ARREST BY COURT View Judgements
  94 NO SUIT TO LIE UPON DECREE OF COURT View Judgements
  95 PLACE OF IMPRISONMENT View Judgements
  96 TENDER IN SUIT FOR ANYTHING DONE UNDER ACT View Judgements
  97 LIMITATION OF PROSECUTIONS View Judgements



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