19. Investment of Small Cause powers to Courts of Senior Civil Judges or Civil Judges.
(1)The High Court may, by notification invest with such restrictions as it shall from time to time determine, any Court of Senior Civil judge or a Court of Civil Judge, with jurisdiction of the trial of suits cognizable by a Court of Small Causes upto such amount as it may deem proper, not exceeding in the case of a Court of Senior Civil Judge one lakh rupees and in the case of a Court Civil Judge fifty thousand rupees.(2)The High Court may, by notification withdraw or alter whenever it thinks fit such jurisdiction of any Court of Senior Civil Judge or Civil Judge, so invested.
