Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Order-50 Provincial Small Causes Courts CONTENTS 1. Provincial Small Cause Courts Order-50 Provincial Small Causes Courts Order-50 Provincial Small Causes Courts 1. Provincial Small Cause Courts :- T h e provisions hereinafter specified shall not extend to courts constituted under Provincial Small Cause Courts Act, 1887 of 1887), [or under the Berar Small Cause Courts Law, 1905] or to courts exencising the jurisdiction of a court of small causeunder the said Act or Law] [or to courts in [and part of India to which the said Ad docs not extend] exercising a corresponding jurisdiction] that is to say- (a) so much of this schedule as relates to- (i ) suits expected from the cognizance of a court of small causes or the execution of decrees in such suits; (ii) the execution of decrees against immoveable property or the interest of a partner in partnership property; (iii) the settlement of issues; and (b) the following rules and orders; Order II, rule 1 (frame and suits); Order X, rule 3 (record of examination of partics) Order XV, except so much of rule 4 as provides for the pronouncement at once of judgment; Order XVIII, rules, 5 to 12 (evidence); Orders XLI to XLV (appeals); Order XLVII, rules 2,3,5,6,7 (review); Order LI. Uttar Pradesh.-In C, (b) of rule 1, after the words "at once of judgment", add the words and figure "and rule 5."