Section 35(j) in Small Causes Court Act, 1968 (1911 A. D.)
(j)[] [(ii) added and (j) substituted by Act IV of 1977. Schedule 1 published in Government Gazette dated 16th Chet, 1977.] for illegal, improper or excessive distress, attachment for search, or for trespass committed in or damage caused by, the illegal or improper execution of any distress, search or illegal process;
