Section 19 in Telangana Small Causes Courts Act, 1330 F
19. Modification of provisions of Code of Civil Procedure so applied.
- Notwithstanding anything contained in sections 17 and 18,-(a)when in any Court invested with the jurisdiction of a Court of Small Causes in exercise of that jurisdiction sends a decree for execution to itself as a Court which does not exercise the jurisdiction of a Court of Small Causes, or(b)when a Court in suits which are not cognizable by a Court of Small Causes sends a decree for execution to itself as a Court exercising the jurisdiction of a Court of Small Causes,the documents, specified in rule 6 of Order 21 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) shall not be required to be sent with the decree unless the Court, by order in writing, requires them to be sent.
