[Act No. 16 of 2019] [29th November, 2019] An Act further to amend the Code of Civil Procedure, 1908
and the Arbitration and Conciliation Act, 1996 in their application to Uttar
Pradesh It is hereby enacted in the Seventieth Year of the Republic
of India as follows-- Received the assent of the President on November 29, 2019
and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 19th
December, 2019, pp. 3-4. This Act may be called the Civil Laws (Uttar Pradesh
Amendment) Act, 2019. In Section 102 of the Code of Civil Procedure, 1908
hereinafter in this chapter referred to as the principal Act for the words "twenty
five thousand rupees", the words "fifty thousand rupees" shall
be substituted. In Section 115 of the principal Act, for the words
"five lakh rupees", the words "twenty five lakh rupees"
shall be substituted. In Section 2 of the Arbitration and Conciliation Act, 1996,
in sub-section (1), for clause (e), the following clause shall be substituted,
namely-- "(e) 'Court' means the principal Civil Court of original jurisdiction in
a district, which shall include the court of the Additional District Judge
where so assigned by the District Judge and includes the High Court in exercise
of its ordinary original civil jurisdiction, having jurisdiction to the decide the
questions forming the subject-matter of the arbitration if the same had been
the subject-matter of suit, or any Court of Small Causes.".CIVIL LAWS (UTTAR PRADESH AMENDMENT) ACT, 2019
PREAMBLE