The Court Fees (Uttar Pradesh Amendment) Act, 1989

UTTAR PRADESH
India

The Court Fees (Uttar Pradesh Amendment) Act, 1989

Act 14 of 1989

Published on 10 April 1989
Commenced on 10 April 1989
[This is the version of this document from 10 April 1989.]
[Note: The original publication document is not available and this content could not be verified.]

The Court Fees (Uttar Pradesh Amendment) Act, 1989(U.P. Act No. 14 of 1989)(As passed by the Uttar Pradesh Legislature)Received the assent of the Governor on 8.4.1989 and published in the U. P. Gazette (Extraordinary), Part-1, Section (KA), dated 10.4.1989An Act further to amend the Court Fees Act, 1870, in its application to Uttar PradeshIt is hereby enacted in the Fortieth Year of the Republic of India as follows ;

1. Short title, extent and commencement.

(1)This Act may be called the Court Fees (Uttar Pradesh Amendment) Act, 1989.

(2)It extends to the whole of Uttar Pradesh.

(3)It shall come into force on such [date] [Date of enforcement is 1.5.1989, vide Notification No. S.R. 1492/X-525 (1)-88, dated 29.4.1989.] as the State Government may, by notification, appoint in this behalf.

2. Amendment of Schedule II of Act No. 7 of 1870.

- In Schedule II to the Court Fees Act, 1870, as amended in its application to Uttar Pradesh, in Article 1 (Application or petition), in clause (f),-

(a)in sub-clause (i), for the words "Five rupees" the words "One hundred rupees" shall be substituted; and

(b)in sub-clause (ii), for the words "Ten rupees" the words "Two hundred rupees" shall be substituted.

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State of Uttar Pradesh - Act