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Union of India - Section
Section 97 in Presidency Small Cause Courts Act, 1882
97. Limitation of prosecutions.
- All prosecutions for anything purporting to be done under this Act must be commenced within three months after the offence was committed.The First Schedule. - [Enactments repealed.] [Repeal by the Repealing Act, 1938 (1 of 1938), s. 2 and the Schedule.]The Second Schedule. - [Portions of Civil Procedure Code extending to Court.] [Repeal by the Presidency Small Cause Courts Act, 1895 (1 of 1895), s. 12.]The Third ScheduleFormsA[See section 531]In the Small Cause Court forA. B._____________ (plaintiff)versusC.D________________ (Defendant)A.B., of______________, in the town of_______________ maketh oath [or affirms and saith that C. D.______________, of________________, is justly indebted to_______________in the sum of Rs._______________ for arrears of rent of the house and premises No.______________ , situated at______________, in the town of__________________, due for_______________ months, to wit from____________ to____________, at the rate of Rs._____________ per mensem.Sworn [or affirmed] before me the ______________day of_______________18:Judge [or Registrar].B[See section 54]In the small cause court forForm of WarrantI hereby direct you to distrain the movable property, of C.D., on the house and premises situaue at No.__________, in the town of _________, for the sum of __________ Rs. And the costs of the distress, according to the provisions of Chapter VIII of the Presidency Small Cause Courts Act, 1882.Dated day of 18.(Signed and sealed).C[See section 59]In the Small Cause Court forForm of Inventory and Notice(State particulars of property seized.)Take notice that I have this day seized the movable property contained in the above inventory for the sum_________ Rs., being the amount of __________ months' rent due to A.B. at _________ last, and that unless you pay the amount thereof, together with the costs of this distress, within five days from the date hereof, or obtain an order from one of the Judges or the Registrar of the Small Cause Court to the contrary, the same will be appraised and sold pursuant to the provisions of Chapter VIII of the Presidency Small Cause Courts Act, 1882.Dated the day of 18.| Sums sued for | Affidavit and warrant to distrain | Order to sell | Commission | Total |
| {| | ||||
| Rs | Rs | |||
| 151015202530354045506080 | and under“““““““““““to | 5....10....15...20...25...30...35...40...45....50...60...80...100... | ||
| Upward of 100.... |