| [Goa Act No. 17 of 1989] | [22nd September, 1989] |
An Act further to amend the Goa, Daman and Diu Civil Couns Act, 1965.
Be it enacted by the Legislative Assembly of Goa in the Fortieth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Goa Civil Courts (Amendment) Act, 1989.
(2) It shall come into force at once.
2. Amendment of section 24.- In the Goa, Daman and Diu Civil Courts Act, 1965 (Act 16 of 1965) (hereinafter referred to as the "principal Act"), in sub-section (1) or section 24, for the words "in the case of Senior Civil Judge one thousand and five hundred rupees and in the case of Junior Civil Judge five hundred rupees", the words "in the case of a Senior Civil Judge three thousand rupees and in the case of Junior Civil Judge one thousand and five hundred rupees" shall be substituted.
3. Amendment of section 33.- In section 33 of the principal Act, the words and figures "under section 21 of the Goa, Daman and Diu (Judicial Commissioner's Court) Regulation, 1963" shall be omitted.