Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] British India - Subsection Section 11(3) in Provincial Small Causes Courts Act,1887 (3)For the purposes of sub-section (2), a Judge permanently appointed shall be deemed to be senior to an officiating Judge.
