Section 37(27) in The Provincial Small Cause Courts Act, 1887
(27)a suit under the [Indian Succession Act, 1865 (10 of 1865)] [Now see the Indian Succession Act, 1925 (30 of 1925), Sections 360 and 361.], section 320 or section 321, or under the Probate and Administration Act, 1881 (5 of 1881), section 139 or section 140, to compel a refund by a person to whom an executor or administrator has paid a legacy or distributed assets;
