Section 3 in Small Causes Court Act, 1968 (1911 A. D.)
3. Jurisdiction of Srinagar Small Causes Court.
- The jurisdiction of the Small Causes Court established at Srinagar in the Province of Kashmir shall extend to the whole of the town of Srinagar, and its suburb as specified in the schedule annexed herewith. The limits of the said jurisdiction may be extended from time to time by special order of [the Government] [Substituted by Act XIII of 2004 for 'the High Court' (For earlier amendment see Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985.].
