Himachal Pradesh Courts (Amendment) Act, 1994*
| [Himachal Pradesh Act No. 1 of 1995]1 | [3rd February, 1995] |
An Act further to amend the Himachal Pradesh Courts Act, 1976 (Act No. 23 of 1976).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-fifth Year of the Republic of India, as follows:-
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement or Objects and Reasons see R.H.P. Extra, dated 19-12-1994, P. 5242 & 5244.
* Received the assent of the Governor, Himachal Pradesh, on the 3rd February, 1995 and was published in Hindi and English in R.H.P., Extra., dated 4th February, 1995 at pages 523 and 524
1. Short title.- This Act may be called the Himachal Pradesh Courts (Amendment) Act, 1994.
2. Amendment of section 10.- In section 10 of the Himachal Pradesh Courts Act, 1976 (23 of 1976) (hereinafter called the principal Act), for the words "two lakh", the words "five lakh" shall be substituted.
3. Amendment of section 21.- In section 21 of the principal Act, for the words "fifty thousand", the words "two lakh" shall be substituted.
4. Substitution of section 21-A.- For section 21-A of the principal Act, the following section shall be substituted, namely:-
"21-A. Powers of the Chief Justice to transfer pending suits, appeals or proceedings to Subordinate Civil Courts. The Chief Justice of the High Court of Himachal Pradesh may transfer any suit, appeal or proceedings which is or are pending before the High Court of Himachal Pradesh immediately before the commencement of the Himachal Pradesih Courts (Amendment) Act, 1994 to such a Subordinate Civil Court in Himachal Pradesh which would have jurisdiction to entertain such suit, appeal or proceedings, had such suit, appeal or proceedings been instituted or filed for the first time after such commencement."