Section 13 in The Himachal Pradesh Courts Act, 1976
13. Power to invest Civil Judge with Small Cause Court jurisdiction.
- The High Court may, by notification in the Official Gazette confer within such local limits as it thinks fit, upon any Civil Judge, the jurisdiction of a Judge of a Court of Small Cause under the Provincial Small Cause Court Act, 1887 (9 of 1887), for the trial of suits, cognizable by such Court, upto such value not exceeding two thousand rupees as it thinks fit, and may withdraw any jurisdiction so conferred.
