Section 5 in The Provincial Small Cause Courts Act, 1887
5. Establishment of Courts of Small Causes.
(1)The [State Government] [Substituted by A.O.1950, for "Provincial Government" .] [* * *] [The words "with the previous sanction of the Governor-General in Council" repealed by Act 4 of 1914, Section 2 and Sch.] may, by order in writing, establish a Court of Small Causes at any place within the territories under its administration beyond the local limits for the time being of the ordinary original civil jurisdiction of a High Court of Judicature established in a Presidency-town.(2)The local limits of the jurisdiction of the Court of Small Causes shall be such as the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] may define, and the Court may be held at such place or places within those limits as the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] may appoint.
