Section 7(2) in Telangana Small Causes Courts Act, 1330 F
(2)When a Court returns a plaint under sub-section (1), it shall comply with the provisions of [sub-rule (2) of Rule 10 of Order 7 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908)] [Substituted for 'sub-section (2) of section 71 of the Hyderabad Civil Procedure Code No.III of 1323 F.' by Andhra Pradesh Adaptation of Laws Order, 1957.] and make such order with respect to costs, as it thinks just and for the purposes of the [Indian] [Now see the Limitation Act, 1963 (Central Act 36 of 1963).] Limitation Act, 1908 (Central Act 5 of 1908) it shall be deemed that the Court was not competent to entertain the suit by reason of a defect of jurisdiction.
