Preamble
Andhra Pradesh Civil Courts (Amendment) Act, 1989*
| [Andhra Pradesh Act No. 30 of 1989] | [30th November, 1989] |
An Act further to amend the Andhra Pradesh Civil Courts Act, 1972.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fortieth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Andhra Pradesh Civil Courts (Amendment) Act, 1989.
Section 2
2. In the Andhra Pradesh Civil Courts Act, 1972 (hereinafter referred to as the principal Act), in section 5, in sub-section (2) for the words "rupees-twenty thousand", the words "rupees fifty thousand" shall be substituted twenty thousand", the words "rupees fifty thousand" shall be substituted.
Section 3. Amendment of Section 9
3. Amendment of Section 9.- In section 9 of the principal Act, in sub-section (1), in sub-clause (a) of clause (ii), for the words "rupees thirty thousand"; the words "rupees one lakh" shall be substituted.
Section 4. Amendment of Section 16
4. Amendment of Section 16.- In section 16 of the principal Act, in sub-section (2) for the words "rupees twenty thousand", the words "rupees twenty-five thousand" shall be substituted.
Section 5. Amendment of Section 17
5. Amendment of Section 17.- In section 17 of the principal Act, in sub-section (1) sub-clause (a) of clause (ii) for the words "rupees thirty thousand", the words "rupees one lakh" shall be substituted.
Section 6. Amendment of Section 24
6. Amendment of Section 24.- In section 24 of the principal Act, in sub-section (1)-
(a) in clause (i) for the words "two thousand and five hundred rupees", the words "ten thousand rupees" shall be substituted;
(b) in clause (ii) for the words "one thousand rupees", the words "four thousand rupees" shall be substituted."