बहार असाधारण अंकंंं बहार सरकार ारा ूकािशत (संंंं0 पटना 697) पटना la0 ,y0th0&1&24@2010@yst% 102 vf/kfu;e] ftlij jk"Vªifr fnukad lwpuk ds fy;s izdkf'kr fd;k tkrk gSA िनबंधन सं या
गजट
ंं ंं
3 भाि 1936 (श0)
, सोमवार, 25 अगः त 2014
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caxky] vkxjk ,oa vle O;ogkj U;k;ky; ¼fcgkj la'kks/ku½ vf/kfu;e 2013
[fcgkj vf/kfu;e 14] 2014]
fcgkj jkT; esa ykxw djus ds fy, caxky] vkxjk ,oa vle O;ogkj U;k;ky; vf/kfu;e] 1887 ¼1887 dk vf/kfu;e] 12½ esa la'kks/ku djus ds fy, vf/kfu;eA Hkkjr x.kjkT; ds pkSalBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :Ik esa ;g vf/kfu;fer gks&
1- laf{kIr uke] foLrkj ,oa izkjaHkA& ¼1½ ;g vf/kfu;e caxky] vkxjk ,oa vle O;ogkj U;k;ky; ¼fcgkj la'kks/ku½ vf/kfu;e] 2013 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g jkti= esa blds izdk'ku dh frfFk ls 30 fnuksa ds ckn izòÙk gksxkA 2- caxky] vkxjk ,oa vle O;ogkj U;k;ky; vf/kfu;e] 1887 ¼1887 dk vf/kfu;e 12½ dh /kkjk&3 dk la'kks/kuA—caxky] vkxjk ,oa vle O;ogkj U;k;ky; vf/kfu;e] 1887 ¼1887 dk vf/kfu;e 12½ ¼blesa vkxs mDRk vf/kfu;e ds :Ik esa fufnZ"V½ dh /kkjk&3 ds [k.M ¼3½ esa 'kCn ^^voj U;k;k/kh'k** dks 'kCn ,oa dks"Bd ^^vlSfud U;k;k/kh'k ¼ojh; dksfV½** rFkk [k.M ¼4½ esa 'kCn ^^eqaflQ** dks 'kCn ,oa dks"Bd ^^vlSfud U;k;k/kh'k ¼duh; dksfV½** }kjk izfrLFkkfir fd;k tk;sxkA
3- 1887 dk vf/kfu;e 12 dk la'kks/kuA& mDr vf/kfu;e esa tgk¡ dgha Hkh 'kCn ^^voj U;k;k/kh'k** ,oa 'kCn ^^eaqflQ** iz;qDr gS dks Øe'k% 'kCn ,oa dks"Bd ^^vlSfud U;k;k/kh'k ¼ojh; dksfV½** ,oa ^^vlSfud U;k;k/kh'k ¼duh; dksfV½** }kjk izfrLFkkfir fd;k tk;sxkA 4- 1887 dk vf/kfu;e 12 dh /kkjk&19 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&19 esa 'kCn ^^eqaflQ dh vf/kdkfjrk dk foLrkj oSls lHkh oknksa rd gS ftldk ewY; rhl gtkj :Ik;s ls vf/kd u gks** dks 'kCn vkSj vad ,oa dks"Bd ^^vlSfud U;k;k/kh'k ¼duh; dksfV½** dh vf/kdkfjrk dks foLrkj oSls lHkh oknksa rd gS ftldk ewY; 1]50]000@& ¼,d yk[k ipkl gtkj :i;s½ ls vf/kd u gks** }kjk izfrLFkkfir fd;s tk;sxasA
5- 1887 dk vf/kfu;e 12 dh /kkjk&21 dk la'kks/kuA&mDr vf/kfu;e dh /kkjk&21 dh mi&/kkjk ¼1½ ds [k.M ¼d½ esa 'kCn ^^nks yk[k :i;s** dks vad] dks"Bd ,oa 'kCn ^^10]00]000@&¼nl yk[k :i;s½** }kjk izfrLFkkfir fd;k tk;sxkA
6- O;ko`frA& bl vf/kfu;e esa fdlh ckr ds gksrs gq, Hkh bl vf/kfu;e ds izoÙ̀k gksus dh frfFk ds iwoZ ds ekeys ¼okn½ vizHkkfor jgsaxsA
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la0 ,y0th0&1&24@2014@103@yst%A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jk"Vªifr }kjk fnukad 25 tqykbZ 2014 dks vuqer caxky] vkxjk ,oa vle O;ogkj U;k;ky; ¼fcgkj la'kks/ku½ vf/kfu;e] 2013 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd̀r ikB le>k tk;sxkA
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2
The Bengal, Agra and Assam Civil Courts (Bihar Amendment) Act, 2013 [Bihar Act 14, 2014]
AN
ACT
To amend the Bengal, Agra and Assam Civil Courts Act, 1887 (Act, 12 of 1887) in its application to the State of Bihar.
Be it enacted by the Legislature of the State of Bihar in the Sixty fourth year of Republic of India as follows:-
1. Short title, extent and Commencement.- (1) This Act may be called the Bengal, Agra and Assam Civil Courts (Bihar Amendment) Act, 2013.
(2) It shall extend to the whole of the State of the Bihar.
(3) It shall come into force 30 days after the date of its publication in the official Gazette.
2. Amendment in Section-3 of the Bengal, Agra and Assam Civil Courts Act, 1887 (Act 12 of 1887).- In Bengal, Agra and Assam Civil Courts Act 1887 (Act, 12 of 1887) (herein after referred to as the said Act) in Clause-(3) of Section-3 for the words "Subordinate Judge" words and bracket "Civil Judge (Senior Division)" and in Clause (4) for the words "Munsif " the words and bracket "Civil Judge (Junior Division)" shall be substituted"
3. Amendment in Act, 12 of 1887.- In the said Act, the word "Subordinate Judge" and the word "Munsif" wherever used shall be substituted by the words and bracket
"Civil Judge (Senior Division)" and "Civil Judge (Junior Division)" respectively.
4. Amendment in Section-19 of the Act, 12 of 1887.- In the said Act in Section-19 the words " the Jurisdiction of Munsif extends to all like suits of which the value does not exceed Thirty thousand rupees" shall be substituted by the words, numbers and bracket "the Jurisdiction of Civil Judge (Junior Division) extends to all like suits of which the value does not exceed rupees 1,50,000/-(One lac fifty thousand rupees)"
5. Amendment in Section-21 of the Act, 12 of 1887.- In the said Act in Clause (a) of Sub-section (1) of Section-21 the words "Two lacs rupees" shall be substituted by the number, bracket and words "rupees 10,00,000/-(rupees Ten lacs)"
6. Savings.- Notwithstanding anything contained in this Act, the suits filed prior to the enforcement of this Act shall remain unaffected.
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अधी.क, सिचवालय मुिणालय,
बहार, पटना ारा ूकािशत एवं मु3ित।
बहार गजट (असाधारण) 697-571+300-ड,0ट,0पी0।
Website: http://egazette.bih.nic.in
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