Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 51 in Presidency Small Cause Courts Act, 1882 51. [ Appointment of bailiffs and appraisers. [Substituted by the A.O. 1937, for section 51.] - Four or more persons shall be appointed bailiffs and appraisers for the purposes of this Chapter.]
