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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1) in Chhattisgarh Civil Courts Act, 1958

(1)The High Court may, by a notification, invest any civil Court with the powers of a Court of Small Causes under the law for the time being in force in any area relating to the Court of Small Causes, Such power shall be exercisable in cases arising within the limits of the Court's jurisdiction or in any specified area within such limits.