The following provisions shall not extend to Courts constituted under the Provincial Small Cause Courts Act, 1887 (9 of 1887), [or under the Berar Small Cause Courts Law, 1905], or to Courts exercising the jurisdiction of a Court of Small Causes [under the said Act or Law] [Substituted by Act 4 of 1941, Section 2 and Sch. III, for " under that Act". ], [or to Courts in [any part of India to which the said Act does not extend] [Inserted by Act 2 of 1951, Section 5. ] exercising a corresponding jurisdiction], that is to say,-(a)so much of the body of the Code as relates to-(i)suits excepted from the cognizance of a Court of Small Causes;(ii)the execution of decrees in such suits;(iii)the execution of decrees against immovable property; and(b)the following sections, that is to say,-section 9, sections 91 and 92, sections 94 and 95 [so far as they authorize or relate to-(i)orders for the attachment of immovable property;(ii)injunctions;(iii)the appointment of a receiver of immovable property; or(iv)the interlocutory orders referred to in clause (e) of section 94], andsections 96 to 112 and 115.
