Section 37(44) in The Provincial Small Cause Courts Act, 1887
(44)a suit the cognizance whereof by a Court of Small Causes is barred by any enactment for the time being in force.THE FIRST SCHEDULE[ENACTMENTS REPEALED] Repealed by the Amending Act, 1891 (12 of 1891), Section 2 and Sch.I.{This Schedule has been amended in its application to the Bombay Presidency by Section 2 of the Provincial Small Cause Courts (Bombay Amendment) Act, 1930 (Bom. 6 of 1930); and by Section 2 of the Provincial Small Cause Courts (Bombay Amendment) Act, 1932 (Bom. 9 of 1932).}THE SECOND SCHEDULESUITS EXCEPTED FROM THE COGNIZANCE OF A COURT OF SMALL CAUSES(See section 15)
