Section 18(1)(a) in Presidency Small Cause Courts Act, 1882

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Bengal Presidency - Subsection

Section 18(1)(a) in Presidency Small Cause Courts Act, 1882

(a)the cause of action has arisen, either wholly or in part, within the local limits of the jurisdiction of the Small Cause Court, and the leave of the Court has, for reasons to be recorded by it in writing, been given before the institution of the suit, or

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Bengal Presidency - Subsection

Section 18(1)(a) in Presidency Small Cause Courts Act, 1882