1Provincial Small Cause Courts (Haryana Amendment) Act, 1977*
| [Haryana Act No. 27 of 1977] | [1st December, 1977] |
An Act to amend the Provincial Small Cause Courts Act, 1887, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Twenty-eighth Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated the 13th October, 1977, page 1616.
* [Received the assent of the President of India on the 1st December, 1977, and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement Part I of 9th December, 1977.]
1. Short title.- This Act may be called the Provincial Small Cause Courts (Haryana Amendment) Act, 1977.
2. Substitution of section 25 of Central Act 9 of 1887.- For section 25 of the Provincial Small Cause Courts Act, 1887, the following section shall be substituted, namely:-
"25. Revision of decrees and orders of Courts of Small Causes.-(1) The District Judge, for the purpose of satisfying himself that a decree or order made in any case decided by a Court of Small Causes was according to law, may of his own motion, or on the application of an aggrieved party made within thirty days from the date of such decree or order, call for the case and pass such order with respect thereto as he thinks fit.
(2) Any revision pending in the High Court against the decree or order made by a Court of Small Causes shall stand transferred to the District Judge exercising ordinary territorial jurisdiction in such cases.".