Section 33 in The Provincial Small Cause Courts Act, 1887
33. Application of Act 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 purposes of this Act and the [Code of Civil Procedure (14 of 1882)] [Now see the Code of Civil Procedure, 1908 (5 of 1908).], be deemed to be different Courts.
