Section 10 in The Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977
10. Amendment of section 15 of Act IX of 1887.
- In section 15 of the Provincial Small Causes Courts Act, 1887, in its application to the State of Maharashtra (hereinafter referred to as "the Provincial Small Causes Courts Act"),-(a)in sub-section (2), for the words "five hundred rupees" the words "two thousand rupees" shall be substituted;(b)in sub-section (3), for the words "two thousand rupees" the words "five thousand rupees" shall be substituted.
