Provincial Small Cause Courts (Himachal Pradesh Amendment) Act, 1969*
| [Himachal Pradesh Act No. 4 of 1970]1 | [13th January, 1970] |
An Act to amend the Provincial Small Cause Courts Act, 1887 (Central Act 9 of 1887) in its application to the 1[State] of Himachal Pradesh.
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Twentieth Year of the Republic of India as follows:
1. For Statement of Objects and Reasons, see R.H.P. Extra, dated the 19th September, 1969, P. 825.
Amended, repealed or otherwise affected by,-
(i) A.O. 1973, published in R.H.P. Extra, dated the 20th January 1973 at p. 91-112.
* Received the assent of the President of India on the 13th January, 1970, and was published in R.H.P. Extra, dated the 4th April, 1970, p. 290
1. Short title and extent.- (1) This Act may be called the Provincial Small Cause Courts (Himachal Pradesh Amendment) Act, 1969.
(2) It shall extend to the whole of Himachal Pradesh.
2. Amendment of section 15 of Central Act 9 of 1887.- In section 15 of the Provincial Small Cause Courts Act, 1887 (Central Act No. 9 of 1887) in its application to the 1[State] of Himachal Pradesh:-
(1) In sub-section (2), for the words "five hundred", the words "two thousand" shall be substituted; and
(2) Sub-section (3) shall be omitted.
1. Subs. for "Union territory" by A.O. 1973.
3. Repeal and savings.- The Provincial Small Cause Courts (Punjab Amendment) Act, 1966 (3 of 1966) as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) is hereby repealed:
Provided that anything done or any action taken under the said Act shall be deemed to have been done or taken under this Act.