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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

British India - Subsection

Section 32(1)(e) in Provincial Small Causes Courts Act,1887

(e)the finality of their decrees and orders subject to such appeal and revision as are provided by this Act, applies to Courts invested by or under any enactment for .the time being in force with the jurisdiction of a Court of Small Causes so far as regards the exercise of that jurisdiction by those Courts.