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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Bharat - Subsection

Section 26(a) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006

(a)when in exercise of the jurisdiction of a Court of Small Causes, a Court invested with that jurisdiction sends a decree for execution to itself as a Court having jurisdiction in suits of a Civil nature which are not cognizable by a Court of Small Causes; or