Section 28 in Small Causes Court Act, 1968 (1911 A. D.)
28. Abolition of Courts of Small Causes.
- [The Government] [Substituted by Act X of 1996 for 'High Highness the Maharaja Bahadur'.] may, [on the recommendation of the High Court] [Inserted by Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985.] by order in writing abolish a Court of Small Causes.
