Section 11(3) in Small Causes Court Act, 1968 (1911 A. D.)
(3)[ The Registrar shall have, within the local limits of the jurisdiction of the Court, the jurisdiction of a Judge of a Court of Small Causes for the trial of suits of which the value does not exceed twenty rupees] [Section 11(3) substituted by Notification 3-L/84 published in Government Gazette dated 27th Baisakh, 1984.]
