Section 18 in Telangana Small Causes Courts Act, 1330 F
18. Court invested with jurisdiction of Court of Small Causes to have status of two Courts.
- Where a Court is invested with the jurisdiction of a Court of Small Causes, such Court shall, for the purposes of this Act and the Code of Civil Procedure, 1908, (Central Act 5 of 1908) be deemed to be a Court of Small Causes with respect to the exercise of that jurisdiction and with respect to the suits which are not cognizable by a Court of Small Causes, a different Court.
