Section 19(b) in The Presidency Small Cause Courts Act, 1882
(b)[ suits concerning any act done by or order of the Central Government, [****] [Clause (b) was substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] or the [State] [This word was substituted for the words 'a Part A State or a Part C State' by the Adaptation of Laws Order, 1956.] Government;]
