(1)The High Court may invest any Civil Judge with the jurisdiction of a Court of Small Causes for the trial of suits cognizable by such Courts up to such amount as it may deem proper, not exceeding in the case of a Civil Judge (Senior Division) [three thousand rupees] and in the case of a Civil Judge (Junior Division) [one thousand and five hundred rupees] [Substituted for the words "five hundred rupee" by the Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act (46 of 1977). S.15(b) (1-1-1978).].
