Section 23(2) in Provincial Small Causes Courts Act,1887
(2)When a Court returns a plaint under sub -section (1), it shall comply with the provisions of the second paragraph of section 57 of the Code of Civil Procedure (14 of 1882) 2 and make such order with respect to costs as it deems just, and the Court shall for the purposes of the 1 Indian Limitation Act, 1877 (15 of 1877), be deemed to have been unable to entertain the suit by reason of a cause of a nature like to that of defect of jurisdiction.
