Bengal, Agra and Assam Civil Courts (Uttaranchal Amendment) Act, 2005*
| [Uttaranchal Act No. 20 of 2005] | [6th June, 2005] |
An Act further to amend the Bengal, Agra and Assam Civil Courts Act, 1887 in its application to Uttaranchal.
It Is Hereby enacted in the Fifty-fith year of the Republic of India as follows:-
* As passed by the Uttaranchal Legislative Assembly and assented to by the President on 06-06-2005.
1. Short title, Extent and Commencement.- (1) This Act may be called the Bengal, Agra And Assam Civil Courts (Uttaranchal Amendment) Act, 2005.
(2) It shall-extend to the whole of Uttaranchal.
(3) It shall come into force on such date as the State Government may, by notification, appoint in this behalf.
2. Amendment of sub-section (2) of section 19.- In sub-section (2) of section 19 of the Bengal, Agra and Assam Civil Courts Act, 1887-
"(2) Words ‘one lac’ for the words ‘twentyfive thousand’ shall be substituted."