Provincial Small Cause Courts (Bombay Amendment) Act, 19321
| [Bombay Act No. 9 of 1932] | [10th November, 1932] |
An Act further to amend the Provincial Small Cause Courts Act, 1887, in its application to the Presidency of Bombay.
Whereas it is expedient further to amend the 2Provincial Small Cause Courts Act, 1887 (IX of 1887), in its application to the Presidency of Bombay; It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1931, Pt. V., pp. 243-244; and for Proceedings in Council, see Bombay Legislative Council Debates, 1931, Vol. XXXII, 1932, Vol. XXXV.
2 See Central Acts.
1. Short title.- This Act may be called the Provincial Small Cause Courts (Bombay Amendment) Act, 1932.
2. Amendment of the Second Schedule to Act IX of 1887.- In sub-clause (a) of clause 4 in the Second Schedule to the said Act, between the words "a written instrument" and "and" the following words shall be inserted namely:-
"or orally".