Himachal pradesh act 030 of 1969 : Suits Valuation (Himachal Pradesh Amendment) Act, 1969

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  • Department of Higher Education Department
Ministry
  • Ministry of Industries
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Preamble

Suits Valuation (Himachal Pradesh Amendment) Act, 1969*

[Himachal Pradesh Act No. 30 of 1969]1[23rd December, 1969]

An Act to amend the Suits Valuation Act, 1887 in its application to 2[the 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 31-5-1959, p. 396.

2. Sub-s. for the words "the Union Territory of H.P." by A.O. 1973.

* Received the assent of the President of India on 23-12-1969 and was published in R.H.P. Extra, dated 6-2-1970, p. 34.

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Suits Valuation (Himachal Pradesh Amendment) Act, 1969.

(2) It extends to the whole of Himachal Pradesh.

Section 2. Amendment of sections 3, 8 and 9

2. Amendment of sections 3, 8 and 9.- In sub-section (1) of section 3 and sections 8 and 9 of the Suits Valuation Act, 1887 (Central Act No. 7 of 1887), in its application to Himachal Pradesh (hereinafter referred to as the principal Act), for the expression "the Court Fee Act, 1870" wherever it occurs, the expression "the Himachal Pradesh Court Fees Act, 1968" shall be substituted.

Section 3. Amendment of section 4

3. Amendment of section 4.- In section 4 of the principal Act, for the expression "the Court Fees Act, 1870, section 7, paragraph (iv) or Schedule II, article 17", the expression "the Himachal Pradesh Court Fees Act, 1968, section 7, paragraph (iv), or Schedule II, article 13 or 18" shall be substituted.

Section 4. Addition of proviso to section 11(1)

4. Addition of proviso to section 11(1).- To sub-section (1) of section 11 of the principal Act, the following proviso shall be added, namely:-

"Provided that in a suit for accounts, the value for the purposes of jurisdiction as determined by the court at any stage of the trial shall be final and conclusive and shall not be liable to be contested in appeal or revision."

Section 5. Repeal and savings

5. Repeal and savings.- The Suits Valuation (Punjab Amendment) Act, 1938 (1 of 1938) and the Suits Valuation (Punjab Amendment) Act, 1942 (13 of 1942) as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966(31 of 1966) are hereby repealed:

Provided that anything done or any action taken thereunder shall be deemed to have been done or taken under this Act.

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