Section 9(1)(a) in Presidency Small Cause Courts Act, 1882

[Cites 0, Cited by 9] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(a) in Presidency Small Cause Courts Act, 1882

(a)prescribe the procedure to be followed and the practice to be observed by the Small Cause Court either in supersession of or in addition to any provisions which were prescribed with respect to the procedure or practice of the Small Cause Court on or before the thirty-first day of December, 1894, in or under this Act or any other enactment for the time being in force; and

(aa)[ empower the Registrar to hear and dispose of undefended suits and interlocutory applications or matters, and]

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Union of India - Subsection

Section 9(1)(a) in Presidency Small Cause Courts Act, 1882