Section 37(19) in The Provincial Small Cause Courts Act, 1887
(19)a suit for a declaratory decree, not being a suit instituted under [section 283] [Now see the Code of Civil Procedure, 1908 (5 of 1908), First Schedule, Order 21, Rule 63 and 100, respectively.] or section 332 of the Code of Civil Procedure, 1882 (14 of 1882);
