| [Sikkim Act No. 8 of 1988] | [29th August, 1988] |
An Act to amend the Sikkim Civil Courts Act, 1978.
Be it enacted by the Legislature of Sikkim in the Thirty ninth Year of the Republic of India as follows-
1. Short title and commencement.- (1) This Act may be called the Sikkim Civil Courts (Amendment) Act, 1988.
(2) It shall come into force at once.
2. Amendment of section 16.- In the Sikkim Civil Courts (Amendment) Act, 1978 (hereinafter referred to as the principal Act), in section 16,
(i) in sub-section (1) for the words ‘ten thousand rupees,’ the words "fifty thousand rupees" shall be substituted;
(ii) in sub-section (2), for the words "not exceeding twenty thousand rupees as may be specified in the notification", the words "exceeding fifty thousand rupees but not exceeding one lakh rupees" shall be substituted:
3. Amendment of section 18.- In the principal Act in section 18, in sub-section (1), in clause (a), for the words "five thousand rupees", the words "fifty thousand rupees", shall be and shall be deemed always to have been inserted with effect from the 1st day of July, 1978.