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[Cites 0, Cited by 1] [Section 12] [Entire Act]

British India - Subsection

Section 12(3) in Provincial Small Causes Courts Act,1887

(3)The State Government may, by order in writing, confer upon a Registrar, 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.