Section 6 in Small Causes Court Act, 1968 (1911 A. D.)
6. Judge.
- [The Government may on the recommendation of the High Court appoint a Judge for the Court of Small Causes who shall be styled Judge of the Small Causes Court.] [Section 6 substituted by Act XIII of 2004. (For earlier amendment see Act X of 1996, Act I of 2001 and Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985).]
