Section 7 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
7. Small Cause Courts.
- The following provisions shall not extend to Courts constituted under the Small Cause Courts Act, or to courts exercising the jurisdiction of a Court of Small Causes under that Act, that is to say,-(a)so much of the body of the Code as relates to(i)suits excepted from the cognizance of a Court of Small Causes;(ii)the execution of decrees in such suits;(iii)the execution of decrees against immovable property; and(b)the following sections, that is to say-section 9,sections 91 and 92,sections 94 and 95 so far as they [authorise or relate to [Substituted by Act No. IX of 1988, for words "so far as they relate to injunction and interlocutory orders](i)orders for the attachment of immovable property,(ii)injunctions,(iii)the appointment of a receiver of immovable property, or(iv)the interlocutory orders referred to in clause (e) of section 94], and sections 96 to 112 and 115.
