Section 33 in Provincial Small Causes Courts Act,1887
33. Application of Act and Code to Court so invested as to two Courts.
A Court invested with the jurisdiction of a Court of Small Causes with respect to the exercise of that jurisdiction, andthe same Court with respect to the exercise of its jurisdiction in suits of a civil nature which are not cognizable by a Court of Small Causes, shall, for the purposes of this Act and the 1Code of Civil Procedure (14 of 1882), be deemed to be different Courts.
