7. Provincial Small Cause Courts.—
The following provisions shall not extend to Courts
constituted under the Provincial Small Cause Courts Act, 1887(9 of 1887) 4[or under the Berar Small
Cause Courts Law, 1905], or to Courts exercising the jurisdiction of a Court of Small Causes 5[under the
said Act or Law], 6[or to Courts in 7[any part of India to which the said Act does not extend] exercising a
corresponding jurisdiction that is to say,—
(a) so much of the body of the Code as relates to—
(i) suits excepted from the cognizance of a Court of Small Causes;
(ii) the execution of decrees in such suits;
(iii) the execution of decrees against immovable property; and
(b) the following sections, that is to say,—
section 9,
sections 91 and 92,
sections 94 and 95 8[so far as they authorize or relate to]—
(i) orders for the attachment of immovable property,
(ii) injunctions,
1. Clause
(21) omitted by Act 2 of 1951, s. 4, Earlier Clause
(21) ins. by the A.O. 1950.
2. The words “with the previous sanction of the G.G. in C”, omitted by Act 38 of 1920, s. 2 and the First Schedule Pt. I.
3. The words “with the sanction aforesaid” omitted by s. 2 and the First Schedule Pt. I, ibid.
4. Ins. by Act 4 of 1941, s. 2 and the Third Schedule.
5. Subs. by s. 2 and the Third Schedule., ibid., for “under that Act”.
6. Ins. by Act 2 of 1951, s. 5.
7. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for “Part B States”.
8. Subs. by Act 1 of 1926, s. 3, for “so far as they relate to injunctions and interlocutory orders” .
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(iii) the appointment of a receiver of immovable property, or
(iv) the interlocutory orders to in clause
(e) of section 94], and sections 96 to 112 and 115.
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