Provincial Small Cause Courts (Orissa Amendment) Act, 1997
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Provincial Small Cause Courts (Orissa Amendment) Act, 1997 4 of 1998 [09 March 1998] CONTENTS 1. Short Title 2. Amendment Of Section 15 Provincial Small Cause Courts (Orissa Amendment) Act, 1997 4 of 1998 [09 March 1998] An Act to amend the Provincial Small Cause Courts Act, 1887 in its application to the State of Orissa. Be it enacted by the Legislature of the State of Orissa in the Forty-eighth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Provincial Small Cause "Courts (Orissa Amendment) Act, 1997. 2. Amendment Of Section 15 :- In the Provincial Small Cause Courts Act, 9 of 1887, for Sub- sections (2) & (3) of Section 15, the following Subsection shall be substituted, namely:- "(2) Subject to the exceptions specified in that Schedule and to the provisions of any enactment for the time being in force, all suits of a civil nature of which the value does not exceed two thousand and five hundred rupees shall be cognizable by a Court of Small Causes."
Act Metadata
- Title: Provincial Small Cause Courts (Orissa Amendment) Act, 1997
- Type: S
- Subtype: Orissa
- Act ID: 21546
- Digitised on: 13 Aug 2025