Section 51 in The Presidency Small Cause Courts Act, 1882
51. [ Appointment of bailiffs and appraisers. [[Section 51 substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, which was earlier as under :-
'51. Appointment of bailiffs and appraisers. - The Judges of the Small Cause Court may appoint four or more persons to be bailiffs and appraisers for the purpose of this chapter, and may, from time to time, with the previous sanction of the Local Government, fix such remuneration for the services of such officers as the said Judges think fit, and may suspend or remove them.'.]]- Four or more persons shall be appointed bailiffs and appraisers for the purposes of this Chapter.]
