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State of Maharashtra - Act

The Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977

MAHARASHTRA
India

The Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977

Act 46 of 1977

  • Published on 14 October 1977
  • Commenced on 14 October 1977
  • [This is the version of this document from 14 October 1977.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977Maharashtra Act No. 46 of 1977[Dated 14th October, 1977]For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1977, Part V, Extraordinary, page 144.An Act to provide for the enhancement of pecuniary jurisdiction of the Civil Courts in the State of Maharashtra and certain other matters.Whereas it is expedient to provide for the enhancement of pecuniary jurisdiction of the Civil Courts in the State of Maharashtra and for certain other matters hereinafter appearing; It is hereby enacted in the Twenty-eighth Year of the Republic of India as follows :-

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.

2. to 3.

(The amendments made by section 2-3 have been incorporated in the Bombay Civil Court Act, 1948.)

4. Amendment of section 14 of Act XV of 1882.

- In section 14 of the Presidency Small Causes Courts Act, 1882, in its application to the State of Maharashtra (hereinafter referred to as "the Presidency Small Causes Courts Act"),-
(a)for the words "twenty rupees" the words "one hundred rupees" shall be substituted;
(b)the Explanation shall be deleted;
(c)in the marginal note, for the words "twenty rupees" the words "one hundred rupees" shall be substituted.

5. Amendment of section 18 of Act XV of 1882.

- In section 20 of the Presidency Small Causes Courts Act, for the words "three thousand rupees", at both places where they occur, the words "ten thousand rupees" shall be substituted.

6. Amendment of section 20 of Act XV of 1882.

- In section 20 of the Presidency Small Causes Courts Act, for the words "three thousand rupees", at both places where they occur, the words "ten thousand rupees" shall be substituted.

7. Amendment of section 22 of Act XV of 1882.

- In section 22 of the Presidency Small Causes Courts Act, in clause (c), for the words "three thousand rupees" the words "ten thousand rupees", shall be substituted.

8. Amendment of section 63 of Act XV of 1882.

- In section 63 of the Presidency Small Causes Courts Act, and in the marginal note thereto, for the words "two thousand rupees" the words "five thousand rupees" shall be substituted.

9. Amendment of section 71 of Act XV of 1882.

- In section 71 of the Presidency Small Causes Courts Act,-
(a)in clause (a), for the words "two annas in the rupee" the words "fifteen paise in the rupee" shall be substituted;
(b)in clause (b), for the words "the sum of sixty-two rupees eight annas, and one anna in the rupee" the words "the sum of seventy-five rupees, and ten paise in the rupee" shall be substituted.

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.

11. Amendment of section 28 of Act IX of 1887.

- In section 28 of the Provincial Small Causes Courts Act, in sub-section (2), for the words "ten thousand rupees" the words "twenty thousand rupees" shall be substituted.

12. to 18.

(The amendments made by sections 12-18 have been incorporated in the Bombay Civil Courts Act, 1869.)

19. Savings.

- The amendments made by this Act in any of the Acts aforesaid shall not have any effect in respect of and apply to any suits, appeals or other proceedings of a civil nature filed and pending before any Court on the date of commencement of this Act, and such proceedings shall be continued and disposed of by that Court, as if this Act had not been passed; and any appeal, revision application or other proceedings of a civil nature in respect of any decree or order passed by any Court before the date of commencement of this Act shall be filed before and heard and disposed of by the Court competent to entertain such proceedings before such commencement, as if this Act had not been passed.