Section 1 in The Court-Fees (Delhi Amendment) Act, 2012
1. Short title, extent and commencement.
(1)This Act may be called the Court Fees (Delhi Amendment) Act, 2012.(2)It extends to the whole of the National Capital Territory of Delhi.(3)It shall come into force on such [date] [Came into force on 1-8-2012, vide Notification No. F.1(21)/Regn.Br./DivCom/2010/ 20780-92, dated 31st July, 2012. (Now stands not effective vide Supreme Court Order dated 12th November, 2013)] as the Government may, by notification in the official Gazette, appoint.
