Section 5 in The Madras City Civil Court Act, 1892
5. Judge of City Court to be Judge of Small Clause Court.-
(1)Every person appointed a Judge of the City Court shall be, by virtue of his office, a Judge of the Small Cause Court with respect to cases cognizable by that Court.(2)Every such Judge shall be liable to perform any duties of a Judge of the Small Cause Court which the Chief Justice of the High Court may require him to perform.
