Section 10 in The Provincial Small Cause Courts Act, 1887
10. Power to require two Judges to sit as a Bench.
- The [State Government] [Substituted by A.O.1950, for "Provincial Government" .], after consultation with the High Court, may, by order in writing, direct that two-Judges of Courts of Small Causes or a Judge and an Additional Judge of a Court of Small Causes, shall sit together for the trial of such class or classes of suits or applications cognizable by a Court of Small Causes as may be described in the order.
