17. Application of the Code of Civil Procedure.—
(1) 1[The procedure prescribed in the Code of
Civil Procedure, 1908 (5 of 1908), shall, save in so far as is otherwise provided by that Code or by this
Act,] be the procedure followed in a Court of Small Causes in all suits cognizable by it and in all
proceedings arising out of such suits:
Provided that an applicant for an order to set aside a decree passed ex parte or for a review of
judgment shall, at the time of presenting his application, either deposit in the court the amount due
from him under the decree or in pursuance of the judgment, or give 2 [such security for the
performance of the decree or compliance with the judgment as the Court may, on a previous
application made by him in this behalf, have directed].
(2) Where a person has become liable as surety under the proviso to sub-section
(1), the security may
be realized in manner provided by section 3[145] of the Code of Civil Procedure, 4[1908 (5 of 1908)].
