1. Provincial Small Cause Courts
The provisions hereinafter specified shall not extend to Courts constituted under the Provincial Small Cause Courts Act, 1887 (9 of 1887)1[or under the Berar Small Cause Courts Law, 1905] or to Courts exercising the jurisdiction of a Court of Small Causes2[under the said Act of Law],3[or to Courts in4[any part of India to which the said Act does not extend] exercising a corresponding jurisdiction] that is to say--
(a) so much of this Schedule as relates to--
(i) suits excepted from the cognizance of a Court of Small Causes or the execution of decrees in such suits;
(ii) the execution of decrees against immovable 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 of suit);
Order X, rule 3 (record of examination of parties);
Order XV, except so much of rule 4 as provides for the pronouncement at once of judgment;
Order XVIII, to rules 5 to 12 (evidence);
Orders XLI to XLV (appeals);
Order XLVII, rules 2,3, 5,6, 7 (review);
Order LI.
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1. Inserted by Act 4 of 1941, section 2 and Schedule III.
2. Substituted by Act 4 of 1941, section 2 and Schedule, III, for "under that Act".
3. Inserted by Act 2 of 1951, section 18.
4. Substituted by the Adaptation of Laws (No. 2) Order, 1956, for "Part B States."
