Section 6(1) in Telangana Small Causes Courts Act, 1330 F
(1)A Court of Small Causes shall take cognizance of money-suits arising out of a contract other than a contract of marriage where the value of the suit does not exceed one thousand rupees.But the Government may, at the instance of the High Court, empower such Court to try suits the value of which is upto [rupees ten thousand] [Substituted by Act No.18 of 1989.]:Provided that a Court of Small Causes shall not take cognizance of any suit in which any immovable property or a right therein is affected by a decree.
