Section 2 in The Provincial Small Cause Courts (Punjab Amendment) Act, 1975
2. Substitution of section 25 of Central Act 9 of 1887.
- For section 25 of the Provincial Small Cause Courts Act, 1887, in its application to the State of Punjab (hereinafter referred to as the principal Act), the following section shall be substituted, namely :-"25. Revision of decrees and orders of Courts of Small Causes. - The District Judge, for the purpose of satisfying himself that a decree or order made in any case decided by a Court of Small Causes was according to law, may of his own motion, or on the application of an aggrieved party made within thirty days from the date of such decree or order, call for the case and pass such order with respect thereto as he thinks fit."
