Section 29A in Small Causes Court Act, 1968 (1911 A. D.)
29A. [ Power of High Court. [Section 29-A added by Ailan No. 15 dated 17th Sawan, 1970 published in Government Gazette dated 27th Sawan, 1970.]
- [The High Court] will be authorised to invest under this Act a District Judge, a Sub-Judge or a Munsiff with powers of a Judge of Small Causes Court to hear suits triable by a Small Causes Court of the value which [the High Court] [Substituted for 'His Highness the Maharaja Sahib Bahadur' or 'His Highness' by Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985.] may deem proper and which will not be more than five hundred rupees and to exercise such powers within such local limits as [the High Court] [Substituted for 'His Highness the Maharaja Sahib Bahadur' or 'His Highness' by Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985.] may fix ; [the High Court] [Substituted for 'His Highness the Maharaja Sahib Bahadur' or 'His Highness' by Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985.] may also withdraw powers so conferred.
