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[Cites 0, Cited by 0] [Section 5] [Entire Act]

British India - Subsection

Section 5(1) in Provincial Small Causes Courts Act,1887

(1)The State Government 1*** may, by order in writing, establish a Court of Small Causes at any place within the territories under its administration beyond the local limits for the time being of the ordinary original civil jurisdiction of a High Court of Judicature established in a Presidency-town.