Section 7 in The Provincial Small Cause Courts Act, 1887
7. Appointment of times of sitting in certain circumstances.
(1)A Judge who is the Judge of two or more such Courts may, with the sanction of the District Court, fix the times at which he will sit in each of the Courts of which he is Judge.(2)Notice of the times shall be published in such manner as the High Court from time to time directs.
