Section 50 in Presidency Small Cause Courts Act, 1882
50. Local extent of Chapter. Saving of certain rents. - This Chapter extends to every place within the local limits of the ordinary original civil jurisdictions of the High Courts [at Calcutta], Madras and Bombay. But nothing contained in this Chapter applies -
(a)to any rent due to Government;(b)to any rent which has been due for more than twelve months before the application mentioned in section 53.[51. Appointment of bailiffs and appraisers. - Four or more persons shall be appointed bailiffs and appraisers for the purposes of this Chapter.]
