Section 20 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
20. Subordination of Courts of Small Causes.
- A Court of Small Causes shall be subject to the superintendence of the High Court, and shall-(a)keep such registers, and books as the High Court from time to time prescribes; and(b)comply with such acquisitions as may be made by the High Court of the Government for records, returns and statements in such form and manner as the authority making the requisition directs.
