Section 2(v) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(v)" small cause suit" means a suit of the nature cognizable by a Court of Small Causes under the Provincial Small Cause Courts Act, 1887 ; (9 of 1887 )[Cl. (vi) omitted, ibid. Amn. in Madhya Pradesh by Madhya Pradesh Act 19 of 1958]
