Section 8(2) in The Provincial Small Cause Courts Act, 1887
(2)A [n Additional] [Substituted by Act 11 of 1915, Section 2 and Sch.I, for "The Additional" .] Judge shall discharge such of the functions of the Judge of the Court or Courts as the Judge may assign to him, and in the discharge of those functions shall exercise the same powers as the Judge.
