Andhra Pradesh Civil Courts (Amendment) Act, 1993*
| [Andhra Pradesh Act No. 14 of 1993] | [3rd September, 1993] |
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 Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd September, 1993. For Statement of Objects and Rensons, Please See the Andhra Pradesh Gazette, Part IV-A, Extraordinary, ??? at Pages.
1. Short title.- This Act may be called the Andhra Pradesh Civil Courts (Amendment) Act, 1993.
2. Amendment of Section 16.- In the Andhra Pradesh Civil Courts Act, 1972, (Act 19 of 1972) in Section 16, in sub-section (2) for the words "rupees twenty five thousand", the words "rupees fifty thousand" shall be substituted.