Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8] [Entire Act]

State of Jammu-Kashmir - Section

Section 2 in The Civil Courts Act, 1977

2. Definitions.

- In this Act, unless there is something repugnant in the subject or context, -
(i)"small cause" means a suit of the nature cognizable by a Court of small causes under the Small Cause Courts Act;
(ii)"value" used with reference to a suit means the amount or value of the subject matter of the suit.