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Andhra Pradesh act 026 of 2018 : The Andhra Pradesh Civil Courts (Amendment) Act, 2018.

OCTOBER 25, 2018] ANDHRA PRADESH GAZETTE EXTRAORDINARY 1

Registered No. HSE/49. [Price : Rs.1-00 Paise

THE ANDHRA PRADESH GAZETTE

PART IV-B EXTRAORDINARY

PUBLISHED BY AUTHORITY

No. 26 AMARAVATI, THURSDAY, 25th OCTOBER, 2018. 

AN ACT FURTHER TO AMEND THE ANDHRA PRADESH ClVlL

COURTS ACT, 1972.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-ninth year of the Republic of India as follows :-

1. (1) This Act may be called the Andhra Pradesh Civil Courts (Amendment) Act, 2018.

(2) It shall come into force on such date as the State Government may, by notification, appoint.

2. In the Andhra Pradesh Civil Courts Act, 1972 (hereinafter referred to as the Principal Act), in section 16,-

(i) in sub-section (1), for the words "which exceeds rupees f i f t e e n lakhs", the words "which exceeds rupees fifty lakhs" shall be substituted;

Short title and

commencement.

Amendment of

Section 16.

Act 19 of 1972

ACT No. 26 of 2018

ANDHRA PRADESH ACTS, ORDINANCES AND

REGULATIONS Etc.,

The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 19thOctober, 2018 and the said assent is hereby first published on the 25thOctober, 2018 in the Andhra Pradesh Gazette for general information :-

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2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B

(ii) in sub-section (2), for the words "which exceeds rupees three lakhs but does not exceed rupees fifteen lakhs, the words "whlch exceeds rupees twenty Iakhs but does not exceed rupees fifty lakhs" shall be substitued. (iii)

in sub-section (3), for the words "which does not exceed rupees three lakhs.", the words "which does not exceed rupees twenty lakhs" shall be substituted.

3. In section 17 of the Principal Act, in sub-section (1), in clause (ii), in sub-clause (a), for the words "not more than rupees ten lakhs, the words "not more than rupees fifty lakhs.", shall substituted. Amendment of

section 17.

DUPPALA VENKATA RAMANA,

Secretary to Government, Legal and Legislative Affairs and Justice, Law Department.

Printed by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press, Amaravati.

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