Provincial Small Cause Courts (Amendment) Act, 19351
| [Act No. 9 of 1935] | [28th September, 1935] |
Passed by the Indian Legislature.
An Act further to amend the Provincial Small Cause Courts Act, 1887, for a certain purpose.
Whereas it is expedient further to amend the Provincial Small Cause Courts Act, 1887 (IX of 1887), for the purpose hereinafter appearing; It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 28th September, 1935.
1. Short title.- This Act may be called the "Provincial Small Cause Courts (Amendment) Act, 1935".
2. Amendment of section 17, Act IX of 1887.- In the proviso to sub-section (1) of section 17 of the Provincial Small Cause Courts Act, 1887 (IX of 1887), for the words "security to the satisfaction of the Court for the performance of the decree or compliance with the judgment, as the Court may direct" the words "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" shall be substituted.