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[Cites 0, Cited by 0] [Section 34] [Entire Act]

British India - Subsection

Section 34(a) in Provincial Small Causes Courts Act,1887

(a)when, in exercise of the jurisdiction of a Court of Small Causes, a Court invested with that jurisdiction sends a decree for execution to itself as a Court having jurisdiction in suits of a civil nature which are not cognizable by a Court of Small Causes, or