Section 2 in Bengal, Agra and Assam Civil Courts (Bihar Amendment) Act, 1987
2. Amendment of Section 19 of Act 12 of 1887.
- In Section 19 of the Bengal, Agra and Assam Civil Courts Act, 1887 (Act 12 of 1887) (hereinafter referred to as the said Act).(i)in sub-section (1) for the words "two thousand"" the words "twenty thousand" shall be substituted;(ii)in sub-section (2) for the words "five thousand" the words "thirty thousand" shall be substituted.
