Section 1 in The Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977
1. Short title and commencement.
(1)This Act may be called the Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977.(2)It shall come into force on such [date] [1st January, 1978, vide G. N., L. & J. D., No. CCS-2774/804 (385), X, dated 17th December, 1977.] as the State Government may, by notification in the Official Gazette, appoint.
