Section 14 in Telangana Small Causes Courts Act, 1330 F
14. Court of Small causes to be subordinate to District Court and High Court.
(1)All Courts of Small Causes in the area to which this Act extends shall be subordinate to and subject to the general supervision of the High Court.(2)A Court of Small Causes shall,-(a)keep such registers, books and accounts as the High Court may from time to time prescribe;(b)when requisitioned by the District Court the High Court or the Government, send files, returns and statements as directed.
