Section 4 in The Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977
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.
