Section 35(h) in Small Causes Court Act, 1968 (1911 A. D.)
(h)for indicating a person to break a contract made with the plaintiff;(i)for obstruction of an easement or diversion of a watercourse ;(ii)[] [(ii) added and (j) substituted by Act IV of 1977. Schedule 1 published in Government Gazette dated 16th Chet, 1977.] for an act which is, or, save for the provisions of Chapter IV of the Ranbir Penal Code, would be, an offence punishable under Chapter XVII of the said Code;
