Section 14(3) in Small Causes Court Act, 1968 (1911 A. D.)
(3)Subject as aforesaid, [the High Court] [Substituted by notification 3-L 1/85 published in Government Gazette dated 8th Bhadon, 1985 for the words 'His Highness the Maharaja Sahib Bahadur'.] may by order in writing, direct that all suits of a civil nature of which the value does not exceed one thousand rupees shall be cognizable by a Court of Small Causes mentioned in the order.
