Section 9 in Small Causes Court Act, 1968 (1911 A. D.)
9. Procedure in case of more than one Judge.
- In cases there are more than one Judges appointed, [the Government] [Substituted by Act XIII of 2004. (For earlier amendment see Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985.] may, by order in writing, direct that two Judges or a Judge and Additional Judge of the Small Causes Court, shall sit together for the trial of such class or classes of suits or applications cognizable by a Court of Small Causes as may be described in the order.
