Section 10 in Telangana Small Causes Courts Act, 1330 F
10. Powers of chief ministerial officer.
- When the Judge and the [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] (if any) of a Court of Small Causes are absent, the chief ministerial officer of the Court may exercise all the powers of the Judge other than the powers of passing judgments and execution of decrees.
