Section 14 in Small Causes Court Act, 1968 (1911 A. D.)
14. Cognizance of suits by Courts of Small Causes.
(1)A Court of small Causes shall not take cognizance of the suits specified in the 2nd Schedule as suits excepted from the cognizance of a Court of Small Causes.(2)Subject to the exceptions specified in that schedule and to the provisions of any enactment for the time being in force, all suits of civil nature of which the value does not exceed five hundred rupees shall be cognizable by a Court of Small Causes.(3)Subject as aforesaid, [the High Court] [Substituted by notification 3-L 1/85 published in Government Gazette dated 8th Bhadon, 1985 for the words 'His Highness the Maharaja Sahib Bahadur'.] may by order in writing, direct that all suits of a civil nature of which the value does not exceed one thousand rupees shall be cognizable by a Court of Small Causes mentioned in the order.
