Section 6 in Presidency Small Cause Courts Act, 1882
6. Courts to be deemed under superintendence, etc., of High Court. -
The Small Cause Court shall be deemed to be a Court subject to the superintendence of [the High Court at Calcutta,] Madras or Bombay, as the case may be, within the meaning of the Letters Patent, respectively, dated the twenty-eighth day of December, 1865, for such High Courts, and within the meaning of the Code of Civil Procedure [and to be a Court subordinate to the High Court within the meaning of section 6 of the Legal Practitioners Act, 1879.][* * * * * * * * * * * * * * * * * * * * * * * *]
