Section 6 in Jammu and Kashmir Code of Civil Procedure Act, 1977
6. Small Cause Courts.
- The following provisions shall not extend to courts constituted under the Small Cause Courts Act, or to Courts exercising the jurisdiction of small Court of Small Causes under that Act, that is to say :-(a)So much of the Body of The Court as relates to :-(i)suits expected from the cognizance of a Court of Small Causes;(ii)the execution of decrees in such suit;(iii)the execution of decree against immovable property; and(b)The following sections, that is to say-Section 9,Section 91 and 92,Section 94 and 95 so far as they authorize or relate to -(i)orders for the attachment of immovable property,(ii)injunctions,(iii)the appointment of a receiver of immovable property, or(iv)the interlocutory orders referred to in clause (e) of section 94 and sections 96 to 112 and 115.
