[72 OF 2018] [15th December 2018] An
Act to amend the Code of Civil Procedure (Maharashtra Amendment) Act, 2018. WHEREAS
it is expedient to amend Code of Civil Procedure (Maharashtra Amendment) Act,
2018, for the purposes hereinafter appearing; it
is hereby enacted in the Sixty-ninth Year of the Republic of India as follows. This
Act may be called the Code of Civil Procedure (Maharashtra Amendment)
(Amendment) Act, 2018. In
section 3 of the Code of Civil Procedure (Maharashtra Amendment) Act, 2018, for
clause (1), the following clause shall be substituted and shall be deemed to
have been substituted with effect from the 27th June 2018, being the date of
commencement of the said Act, namely. "(1) where
consideration of a preliminary issue framed under section 9A is pending on the
date of commencement of the Code of Civil Procedure (Maharashtra Amendment)
Act, 2018 (hereinafter, in this section, referred to as "the Amendment
Act"), the said issue shall be decided and disposed of by the Court under
section 9A, as if the said section 9A has not been deleted;". Nothing
in this Act shall affect the decrees passed by a Civil Court during the period
commencing from the 27th June 2018 being the date of commencement of the Code
of Civil Procedure (Maharashtra Amendment) Act, 2018 and ending on the date of
publication of this Act in the Maharashtra Government Gazette.The
Code Of Civil Procedure (Maharashtra Amendment) (Amendment) Act, 2018
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