Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Entire Act] British India - Section Section 30 in Provincial Small Causes Courts Act,1887 30. Abolition of Courts of Small Causes. The State Government may, by order in writing,1abolish a Court of Small Causes.
