Preamble
Andhra Pradesh Civil Courts (Amendment) Act, 20001
| [Andhra Pradesh Act No. 28 of 2000] | [21st September, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
Due to the phenomenal escalation in the value of immovable properties, the Government have decided to enhance the pecuniary jurisdiction of the Senior Civil Judges from rupees five lakhs to rupees ten lakhs and the appellate side jurisdiction of the Chief Judge/District Judges in the State from rupees one lakh to rupees three lakhs by suitably amending the Andhra Pradesh Civil Court Act, 1972 as suggested by the High Court of Andhra Pradesh.
This Bill seeks to give effect to the above decision.
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Andhra Pradesh Civil Courts (Amendment) Act, 2000.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Amendment of section 5
2. Amendment of section 5.- In the Andhra Pradesh Civil Courts Act, 1972 (Act 19 of 1972) (hereinafter referred to as the principal Act), in section 5,-
(i) in sub-section (1), for the words "which exceeds rupees five lakhs.", the words "which exceeds rupees ten lakhs.", shall be substituted;
(ii) in sub-section (2), for the words "but does not exceed rupees five lakhs.", the words "but does not exceed rupees ten lakhs.", 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 clause (ii), in sub-clause (a), for the words "is not more than rupees one lakh," the words "is not more than rupees three lakhs,", shall be substituted.
Section 4. Amendment of section 16
4. Amendment of section 16.- In section 16 of the principal Act,-
(i) in sub-section (1), for the words "which exceeds rupees five lakhs.", the words "which exceeds rupees ten lakhs.", shall be substituted;
(ii) in sub-section (2), for the words "but does not exceed rupees five lakhs.", the words "but does not exceed rupees ten lakhs.", shall be substituted.
Section 5. Amendment of section 17
5. Amendment of section 17.- In section 17 of the principal Act, Amendment in sub-section (i), in clause (ii), in sub-clause (a), for the words "is not more than rupees one lakh;" the words "is not more than rupees three lakhs;", shall be substituted.