Section 31(a) in Presidency Small Cause Courts Act, 1882
(a)in the case of execution against immovable property situate within such local limits-[to the Madras City Civil Court or the High Court of Judicature at Fort William or Bombay, as the case may be] [Substituted by Act 7 of 1892, s. 12, for 'to the high court];
