Provincial Small Cause Courts Act, 1887
प्रान्तीय लघुवाद न्यायालय अधिनियम,1887
An Act to consolidate and amend the law relating to Courts of Small Causes established beyond the Presidency-towns.
- Act number
- Act 9 of 1887
- Year
- 1887
- Enacted on
- 24-02-1887
- In force from
- 01-07-1887
- Jurisdiction
- Central Act (India)
- Subjects
- Judiciary And Legal Profession, Civil Law And Procedure
Read the full text of Provincial Small Cause Courts Act, 1887 section by section on LawLens.
Official source: India Code