Section 5 in The Rajasthan Small Causes Courts Ordinance, 1950
5. Establishment of Courts of Small Causes.
(1)The [State Government] [Substituted by Rajasthan Act 2 of 1957.] may by order in writing, establish a Court of Small Causes at any place within the territories under its administration.(2)The local limits of the jurisdiction of the Court of Small Causes shall be such as the [State Government] [Substituted by Rajasthan Act 2 of 1957.] may define, and the Court may be held at such place or places within those limits as the [State Government] [Substituted by Rajasthan Act 2 of 1957.] may appoint.
