Section 13 in The Rajasthan Small Causes Courts Ordinance, 1950
13. Cognizance of suits by Courts of Small Causes.
(1)A Court of Small Causes shall not take cognizance of the suits specified in the schedule as suits excepted from the cognizances of a Court of Small Causes.(2)Subject to the exception specified in that schedule and to the provisions of any enactment for the time being in force, all suits of a Civil nature of which the value does not exceed five hundred rupees, shall be cognizable by a Court of Small Causes.(3)Subject as aforesaid, the [State Government] [Substituted by Rajasthan Act 2 of 1957.] may by order in writing, direct that all suits of a civil nature of which the value does not exceed one thousand rupees, shall be cognizable by a Court of Small Causes mentioned in the order.
