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BENGAL, AGRA, ASSAM AND SHILLONG CIVIL COURTS (MEGHALAYA AMENDMENT) ACT, 1983

BENGAL, AGRA, ASSAM AND SHILLONG CIVIL COURTS (MEGHALAYA AMENDMENT) ACT, 1983

BENGAL, AGRA, ASSAM AND SHILLONG CIVIL COURTS (MEGHALAYA AMENDMENT) ACT, 1983

Preamble - BENGAL, AGRA, ASSAM AND SHILLONG CIVIL COURTS (MEGHALAYA AMENDMENT) ACT, 1983

THE BENGAL, AGRA, ASSAM AND SHILLONG CIVIL COURTS (MEGHALAYA AMENDMENT) ACT, 1983

[Act No. 10 of 1983]

[03rd September, 1983]

PREAMBLE

An Act further to amend the Bengal, Agra, Assam and Shillong Civil Courts, Act, 1887 (hereinafter referred to as the principal Act) in its application to the State of Meghalaya.

Be it enacted by the Legislature of Meghalaya in the Thirty-fourth Year of the Republic of India as follows:-

Section 1 - Short title extent and commencement

(i)       This Act may be called the Bengal, Agra, Assam and Shillong (Amendment) Act, 1983.

 

(ii)      It shall have the like extent as the principal Act.

 

(iii)     It shall come into force at once.

Section 2 - Amendment of Section 19 of the Principal Act

In Section 19 of the principal Act, in sub-section (2), for the words "five thousand rupees" the words "ten thousand rupees" shall be substituted.

Section 3 - Amendment of section 21 of the principal Act

In Section 21 of the principal Act, in sub-section (1), in clause (a), for the words, "seven thousand rupees" the words "twenty thousand rupees' shall be substituted,

 

Section 4 - Retrospective operation

(1)     The provision of clause (a) sub-section (1) of Section 21 of the principal Act as amended by Section 3 of this Act shall apply irrespective of the fact that suits, proceedings decrees or orders out of which the appeals referred to therein arise were instituted or made prior to the commencement of this Act.

 

(2)     Notwithstanding anything to the contrary contained in the Limitation Act, 1963 (Central Act 36 of 1963), an appeal from a decree or orders made before the commencement of this act, which but for the provisions of this Act, would have been preferred before the high Court within ninety days from the date of such decree or order, shall be preferred to the District Judge within the said period.

Section 5 - Savings

Nothing in this Act shall be deemed to effect any appeal instituted prior to the commencement of this Act.