Section 82 in The Presidency Small Cause Courts Act, 1882

82. Enforcement of order. Any order under this Chapter for the payment or repayment of money may, in default of payment of the amount payable thereunder, be enforced by the person to whom such amount is payable as if the same were a decree of the Small Cause Court in his favour. CHAP CONTEMPT OF COURT CHAPTER XII CONTEMPT OF COURT 83 t Procedure of Court in certain cases of contempt. Record in such cases. Procedure where Court considers that case should not be dealt withunder section 83. Discharge of offender on 83 to 86.[ Procedure of Court in certain cases of contempt. Record in such cases. Procedure where Court considers that case should not be dealt with under section 83. Discharge of offender on

1. This power is now regulated by rules made or deemed to have been made under Art. 309 of the Constitution of India.

submission or apology.] Rep. by the Repealing and Amending Act, 1914 (10 of 1914 ), s. 3 and Sch. II.