Bombay act 005 of 1933 : Presidency Small Cause Courts (Bombay Amendment) Act, 1933

Preamble

Presidency Small Cause Courts (Bombay Amendment) Act, 19331

[Bombay Act No. 5 of 1933][17th May, 1933]

An Act further to amend the Presidency Small Cause Courts Act, 1882, in its application to the Presidency-town of Bombay.

Whereas it is expedient further to amend the 2Presidency Small Cause Courts Act, 1882, in its application to the Presidency-town of Bombay; It is hereby enacted as follows:-

1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1998, Pt. V, p. 484; and for Proceedings in Council, see Bombay Legislative Council Debates, 1933, Vol. XXXVII.

2 Central Acts.

Section 1. Short title

1. Short title.- This Act may be called the Presidency Small Cause Courts (Bombay Amendment) Act, 1933.

Section 2. Amendment of the third schedule to Act XV of 1882

2. Amendment of the third schedule to Act XV of 1882.- In the foot-note to part E of the third schedule to the 1Presidency Small Cause Courts Act, 1882 (XV of 1882), for the words "four annas per day" the words "such fee not exceeding twelve annas per day as may be fixed by the Registrar of the Small Cause Court" shall be substituted.

1 Central Acts.