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[Cites 0, Cited by 2] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Provincial Small Cause Courts Act, 1887

(2)The relation of the District Court to a Court of Small Causes, with respect to administrative control, shall be the same as that of the District Court to a Civil Court of the lowest grade competent to try an original suit of the value of five thousand rupees in that portion of the territories administered by the State Government in which the Court of Small Causes is established.