Section 22(2) in Small Causes Court Act, 1968 (1911 A. D.)
(2)When a Court returns a plaint under sub-section (1) it shall comply with the provisions of the second paragraph of [section 57] [Order VII Rule 10, Code of Civil Procedure 1977.] of the Code of Civil Procedure, and make such order with respect to costs as it deems just; and the Court shall, for the purposes of the State Law of Limitation, be deemed to have been made to entertain the suit by reason of a cause of a nature like to that of defect of jurisdiction.
