Section 11(1) in Small Causes Court Act, 1968 (1911 A. D.)
(1)[The Government may on recommendation of the High Court] [Substituted by Act XIII of 2004, for 'The High Court may,' (For earlier amendments see Act X of 1996, Act I of 2001 and Notification 3-L/85 published in Government Gazette dated 8th Bhadon 1985).] appoint to a Court of Small Causes an officer to be called the Registrar of the Court.
