| [Kerala Act No. 12 of 1969] |
An Act further to amend the Kerala Court-Fees and Suits Valuation Act, 1959
Preamble.- Whereas it is expedient further to amend the Kerala Court-Fees and Suits Valuation Act, 1959, for the purposes hereinafter appearing;
Be it enacted in the Twentieth Year of the Republic of India as follows:-
1. Short title and commencement.- (I) This Act may be called the Kerala Court Fees and Suits Valuation (Amendment) Act, 1969.
(2) It shall come into force on such date as the Government may, by notification in the Gazette, appoint.
2. Amendment of Schedule II.- In schedule II to the Kerala Court-Fee and Suits Valuation Act, 1959 (Act 10 of 1960), in the entries relating to Article 11, under item (v),-
(1) in sub-item (iv) after the words "Corporation of Trlvandrum" the words "or the Corporation of Calicut" shall be inserted;
(2) after sub-item (iv), the following sub-item shall be inserted, namely:-
"(v) election petition presented to the High Court under section 80A of the Representation of the People Act, 1951.Two hundred and fifty rupees