Section 31 in The Rajasthan Small Causes Courts Ordinance, 1950
31. Application of Ordinance and Code to Court so invested as to two Courts.
- A Court invested with the Jurisdiction of a Court of Small Causes with respect to the exercise of that jurisdiction and the same Court with respect to the exercise of its jurisdiction in suits of a civil nature which are not cognizable by a Court of Small Causes, shall, for the purpose of this Ordinance and the Code by deemed to be different Courts.
