Section 26 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
26. Modification of Code as so applied.
- Notwithstanding anything in the last two foregoing sections,-(a)when in exercise of the jurisdiction of a Court of Small Causes, a Court invested with that jurisdiction sends a decree for execution to itself as a Court having jurisdiction in suits of a Civil nature which are not cognizable by a Court of Small Causes; or(b)when a Court, in the exercise of its jurisdiction in suits of a civil nature which are not cognizable by a Court of Small Causes sends a decree for execution to itself as a Court invested with the jurisdiction of a Court of Small Causes, the documents mentioned in the provision of Civil Procedure Code in force for the time being in the United State corresponding to Rule 6 of Order XXI of the Indian Code of Civil Procedure shall not be sent with the decree unless in any case the Court, by order in writing, requires them to be sent.
