Section 4 in The Rajasthan Small Causes Courts Ordinance, 1950
4. Definitions.
- In this Ordinance unless there is anything repugnant in the subject or context-(i)"Court of Small Causes" means a Court of Small Causes constituted or deemed to be constituted under this Ordinance and includes any person exercising jurisdiction under this Ordinance in any such Court;(ii)"Code" means the Code of Civil Procedure, 1908, of the Central Legislature [Central Act V of 1908] [Inserted by Rajasthan Act 2 of 1957.].(iii)[x x x] [Omitted by Rajasthan Act 2 of 1957.].(iv)[x x x] [Omitted by Rajasthan Act 2 of 1957.].(v)[ "State" means the new State formed by Section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956.] [Inserted by Rajasthan Act 2 of 1957.]
