Preamble
| [Kerala Act No. 22 of 1973] | |
An Act further to amend the Kerala Civil Courts Act, 1957.
Preamble.- Whereas it is expedient further to amend the Kerala Civil Courts Act, 1957, for the purpose hereinafter appearing;
Be it enacted in the Twenty-fourth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Kerala Civil Courts (Amendment) Act, 1973.
(2) It shall be deemed to have come into force on the 15th day of February, 1957.
Section 2. Amendment of section 13
2. Amendment of section 13.- For the first proviso to sub-section (1) of section 13 of the Kerala Civil Courts Act, 1957 (1 of 1957), the following proviso shall be substituted, namely:-
"Provided that whenever a Subordinate Judge's Court is established in any district at a place other than the place where the District Court is stationed, appeals from the decrees or orders of the Munsiffs Courts within the local limits of the jurisdiction of such Subordinate Judge's Court may be preferred in such Subordinate Judge's Court:".