Section 24(1) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
(1)So much of Chapters III and IV as relates to-(a)the nature of the suits cognizable by Courts of Small Cause;(b)the exclusion of the jurisdiction of other Courts in those suits;(c)the practice and procedure of Courts of Small Causes;(d)appeal from certain orders of those Courts and revision of cases decided by them; and(e)the finality of their decrees and orders subject to such appeal and revision as are provided by them; and, applies to Courts invested by or under any enactment for the time being in force with the jurisdiction of a Court of Small Causes so far as regards the exercise of that jurisdiction by those Courts.
