| Statement of Objects and Reasons. - "Sub-section (2) of section 15 of the Provincial Small Cause Courts Act, 1887, provides that all suits of a civil nature of which the value does not exceed five hundred rupees shall be cognizable by a court of Small Causes. Section 29 of the Punjab Courts Act, 1918, which enables the High Court to confer upon any subordinate judge the jurisdiction of a judge of a Small Causes Court has already been amended by the Punjab Courts (Amendment) Act, 1963, so as to raise the value of suits cognizable by such courts from five hundred rupees to two thousand rupees. It is proposed that the limit of five hundred rupees in sub-section (2) of section 15 of the Provincial Small Cause Courts Act, 1887 be suitably amended to two thousand rupees.
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