| [Kerala Act No. 8 of 1966] |
Enacted by the president in the seventeenth year of the republic of India
An Act to amend the Kerala Court-Fees and Suits Valuation Act, 1959
In exercise of the powers conferred by section 3 of the Kerala State Legislature (Delegation of Powers) Act, 1965 (12 of 1965), the President is pleased to enact as follows:-
1. Short title and commencement.- (1) This Act may be called the Kerala Court-Fees and Suits Valuation (Amendment) Act, 1966.
(2) It shall come into force on such date as the Government may by notification in the Gazette, appoint.
2. Amendment of section 81.- In section 81 of the Kerala Court-Fees and Suits Valuation Act, 1959 (Kerala Act 10 of 1960) (hereinafter referred to as the principal Act), for the words "seven Naye Paise", the words "seven paise" shall be substituted.
3. Amendment of Schedule I.- In Schedule I to the principal Act, in the entries relating to Article 1,-
(1) in items (i) and (ii), for the words "naye paise", the word "paise" shall be substituted;
(2) for item (iii), the following items shall be substituted, namely:-
"(iii) exceeds one hundred rupees, for Seventy-five every ten rupees, or part thereof, paise; in excess of one hundred rupees up to one thousand rupees
(iv) exceeds one thousand rupees, for every One rupee", ten rupees, or part thereof, in excess of one thousand rupees
4. Amendment of Schedule II.- In Schedule II to the principal Act,-
(1) for the words "naye paise", wherever they occur, the word "paise" shall be substituted;
(2) in the entries relating to Article 16, in column (3),-
(i) for the words "One rupee and fifty naye paise" and "Two rupees", the words "Two rupees" and "Three rupees" shall respectively be substituted;
(ii) for the words "Three rupees", wherever they occur, the words "Five rupees" shall be substituted.
5. Amendment of Schedule III.- In Schedule III to the principal Act, for the expression "NP", wherever it occurs, the word "paise" shall be substituted.