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10 4x-I t Safi WITEITVIT 1TWe, 3 1 ftr:0-47, 1976

No. 5427 (2)2XVII-V-1-160-76

Dated Lucknow, pecertilier 31, 1976

IN pursuance of the provisions of clause (3) of Article 348 of the Gonstitu---4T tion of India, the Governor is pleased to order the publication of the following , English translation of the Uttar Pradesh Civil Viai (Sudhar Aur Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya 57 of 1976) as passed by the Uttar Pradesh Legislature and assented to 1?), the President on December 30, 1976 :

THE UT'TAR PRADESH CIVIL LAWS (REFORMS AND AMENDMENT) ACT, 1976

(U. P. Ac NO. 57 OF 1976)

(As passed by the Uttar Pradesh Legislature)

ACT

further to amend the Code of Civil Procedure, 1908, the Arbitration Act, 1940. the Indian Contract Act, 1872, the Bengal, Agra and Assam Civil Courts

Act, 1887, the Provincial Small Cause Courts Act, 1887, the Transfer

of Property Act, 1882, the Registration Act, 1908, and the Hindu Adop-

tion and Maintenance Act, 1956, in their application- to the State of

Uttar Pradesh.

IT is hereby enacted in the Twenty-seventh Year of Republic of India as follows :—

Short title, extent and com- mencement.

Amendment of section 35-A of Act Vol 1908.

CHAP'TER I

PRELIMINARY

(1) This Act may be called the Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976.

(2)' It extends to the whole of Uttar Pradesh.

(3) It shall come into forth on such date as the State Government may by notification appoint in this behalf.

CHAPTER II

AMENDMENT OF THE CODE OF CIVIL PROCEDURE, 1908

In the Code of Civil Procedure, 1908 (hereinafter in this Chapter referred to as the principal Act) in section 35-A, after sub-section (1), the

following sub-section shall be inserted, namely

"(1-A) The provisions of sub-section (1) shall mutatis mutandis apply to an appeal where the appellate court confirms the decision of the trial court and the trial court has not awarded, or has awarded insufficient, compensatory cost under that sub-section."

Amendment section 47.

of 3. In section 47 of the principal Act, Explanation II inserted by the U. P, Act

24 of 11954

Amendment of the First Sche- dule. Order II.

U. P. Civil Laws (Reforms and Amendment) Act, 1954, shall be omitted.

4. In the First Schedule to the principal Act (hereinafter in this Chapter referred to as the First Schedule), in Order II, in rule 2—

(a) the existing explanation shall be numbered as Explanation I. and after Explanation I. as so numbered the following Explanation II, shall be inserted, namely :—

"Explanation //—For the purposes of this rule a claim for eject- ment of the defendant from immovable property let out to him and .

10 ' mﬁammmwmgiﬁraaz, 1976 ' No. 5427(2)]xv11-v.1—160.7s Dated Lucknow, December 31, 1976 r IN pursuance of the provisions of clause (3) of Article 348 of the Co'nstitu-—TT - tion of India, the Governor is pleased to order the publication of the following En lish translation of the Uttar Pradesh Civil Vidhi (Sudhar Aur Sanshodhan) Adhiniyam, 1976(Uttar Pradesh Adhiniyam Sankhya 57 of 1976) as passed by' the Uttar Pradesh Legislature and assented to by the President on December 30. 1976 : ‘ THE U'I'TAR PRADESH CIVIL LAWS (REFORMS AND AMENDMEN'D ‘ ACT, 1976 ‘ . '(U. P. Ac: No. 57 or 1976) ‘(As passed by the Uttar Pradesh Legislature) I. i I - _ AN , ACT further to amend the Code of Civil Procedure, 1908, the Arbitration Act, 1940. , the Indian Contract Act, 1872, the Bengal, Agra and Astam Civil Court: Act, 1887, the Provincial Small Cause Court: Act, 1887, the Transfer of Property Act, 1882, the Registration Act, 1908, and the Hindu Adop- tion and Maintenance Act, 1956, in their application" to the State of \ Uttar Pradesh. IT is hereby enacted in the Twenty<seventh Year of Republic of India as follows :— ' CHAPTER 1 PRELIMINARY (1) This Act may be «called the Uttar Pradesh Civil Laws (Reforms . 1. €223]? and :3: and Amendment) Act, 1976. mencemcut. (2)‘ It extends to the whole of Uttar Pradesh. (3) It shall come into force on such date'as the State Government may by notiﬁcation appoint in this behalf. CHAPTER II AMENDMENT- OF THE CODE OF CIVIL PROCEDURE, 1908 ’ Amendment of 2. In the Code of Civil Procedure, 1908 (hereinafter in this Chapter section Its-A or referred to as the principal Act) in section 35-A, after subsection (1), the AC‘VC'Hgos- following subsection shall be inserted, namely :— “ (LA) The provisions of sub-section (1) shall mutatis mutandix apply to an appeal where the appellate court conﬁrms the decision of the trial court and the trial court has not awarded, or has awarded insuﬂ-icient. compensatory cost under that sub-section." .. U. 1’; Act Amendment of 3. In section 47 of the principal Act, Explanation 11 inserted by the 24 of-ll954 seeticzn 47. U. P. Civil Laws (Reforms and Amendment). Act, 1954, shall be omitted. f ‘ Amendment of 4. In the First Schedule to'the principal Act (hereinafter in this Chapter the First Sche- - . . dule. Order I]. referred to as the First Schedule), In Order 11, in rule 2— '(a) the existing explanation shall be numbered as Explanation I. and after Explanation I. as so numbered the following Explanation 11. shall be inserted, namely :——. "Explanation II—For the purposes of this rule a claim for eject- ment of the defendant from immovable property let out to him and _ ‘

taIT V.1ItITTuf iui, if fintRT, j917 6.

a claim for money due from him on account of rent or compensa- tion for use and occupation of that property, shall be deemed to be claims in respect of distinct causes of action." ;

(b) for the illustration, the following illustration shall be substituted, , namely :—

"Illustration—A lets immovable property to B at a yearly rent. The rent for the whole of the years 1905, 1906 and 1907 is due and unpaid, and the tenancy is determined before A sues B in 1908, only for the rent due for 1906. A may afterwards sue B for ejectment but not for the rent due for 1905 or 1907."

5. In the First Schedule, after Order IV, the following Order shall be Insertion of inserted, namely :— Order IV-A.

"ORDER. IV-A

CONSOLIDATION OF CASES

1. Consolidation of suits and proceedings—When two or more suits or proceedings are pending in the same court, and the court is of Opinion that it is expedient in the interest of justice, it may by order direct their joint trial, whereupon all such suits and proceedings may be decided upon the evidence in all or any such suits or. proceedings."

In the First Schedule, in Order VI, in rule 15, in 'sub-rule (I), for Amendment of the words "at the foot", the following words shall be substituted, namely :— Order VI.

", on oath administered by an officer empowered under section 139 of the Code,".

In the First Schedule, in Order XV, for the existing rule 5, the follow- Amendment of ing rule shall be substituted, namely :— Order XV,

"5. Striking off defence on failure to deposit admitted rent, etc.— (1) In any suit by a lessor for the eviction of a lessee after the deter- mination of his lease and for the recovery from him of rent or compensa- tion for use and occupation, the defendent shall, at or before the first hearing of the suit, deposit the entire amount admitted by him to be due together with interest thereon at the rate of nine per centum per annum and whether or not he admits any amount to be due, he shall throughout the continuation of the suit regularly deposit the monthly amount due within a week from the date of its accrual, and in the event of any default in making the deposit of the entire amount admitted by him to be due or the monthly amount due as aforesaid, the court may subject to the provisions of sub-rule (2), strike off his defence.

Uo.fP1.9A7e2t 13

Explanation 1—The expression 'first hearing' means the date for filing written statement or for hearing mentioned in the summons or where more than one of such dates are mentioned, the last of the dates mentioned.

Explanation 2—The expression `entire amount admitted by him to be due' means the entire gross amount, whether as rent or compensa- tion for use and occupation, calculated at the admitted rate of rent for the admitted period of arrears after making no other deduction except the taxes, if any, paid to a local authority in respect of the building on lessor's account and the amount, if any, deposited in any court under section 30 of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972.

Explanation 3—The expression 'monthly amount due' means the amount due every month, whether as rent or compensation for use and occupation at the admitted rate of rent, after making no other deduc- tions except the taxes, if any, paid to a local authority in respect of the building on lessor's account.

an“; swan amount was, 31mm 19.76 a claim for money due from him on account of rent or compensa- - tion for use and occupation of that property, shall be deemed to he claims in respect of distinct causes of action”; - (b) for the illumation, the following illustration shall be‘rubrtituted, namelyz— ~. . _ “Illustration—A lets immovable property to B at a yearly rent. The rent for the whole of the years 1905, 1906 and 1907 is due and unpaid, and the tenancy is determined before A sues B in . 1908, only for the rent due for 1906. A may afterwards sue B for ejectment but not for the rent due for 1905 or 1907." , 5. In the First Schedule, after Order IV, the following Order shall be Insertion of inserted, namely :— , . Order IV-A. "ORDER IV-A CONSOLIDATION or CASES . l. Consolidation of suits and proceedings—When two or more suits or proceedings are pending in the same court, and the court is of Opinion that it is expedient in the interest of justice, it may by order direct their joint trial, whereupon all such suits and proceedings may be decided upon the evidence in all or any such suits or proceedings." 6. In the First Schedule, in Order VI, in rule 15, in 'sub—rule (1), for Amendment of the} words "at the foot", the following words shall be substituted, namely :,-— order VL “, on oath administered by an ofﬁcer empowered under section 139- of the Code,“. ' 7. In the First Schedule, in Order XV, for the existing rule 5, the follow- Amendment {of ing rule shall be substituted, namely :— Order XV, "5. Striking oﬁ‘ defence on failure to deposit admitted rent, etc.— (1) In any suit by a lessor for the eviction of a lessee after the deter- mination of his lease and for the recovery from him of rent or compensa- tion for use' and occupation, the (lefendent shall, at or before the ﬁrst hearing of the suit, deposit the entire amount admitted by him to 'be due together with interest thereon at the rate of nine per centurn per annum and whether or not he admits any amount to be due, he shall throughout the continuation of the suit regularly deposit the monthly amount due within a week from the date of its accrual, and in the event of any default in making the deposit of the entire amount admitted by him to be due or the monthly amount due as aforesaid, the court may ' JV ‘{ ' subject to the provisions of subrule (2) , strike off his defence. Explanation l—The expression 'ﬁrst hearing’ means the date for ﬁling written statement or for hearing mentioned in the summons or where more than one of such dates are mentioned, the last of the dates { mentioned. . / Explanation 2—The expression ‘entire amount admitted by him to be due' means the entire gross amount, whether as rent or compensa- tion for use and occupation, calculated at the admitted rate of rent . for the admitted period of arrears after making no other deduction except the taxes, if any, paid to a local authority in respect of the building on lessor’s account and the amount, if any, deposited in any court under section 30 of the U. P. Urban Buildings (Regulation of _ .P. Act 13 Letting, Rent and EVICthn) Act, 1972. .Of 1972~ Explanation 3—The expression ‘monthly amount due' means the . amount due every month, whether as rent or compensation for use and occupation at the admitted rate of rent, after making no other deduc- tions except the taxes, if any, paid to a Local authority in respect of the building on lessor's account. ' H '

12 3:TI 1r %alai-Cal TT W, 31 raftrn, 1 9 7 6

(2) Before making an order for striking off defence, the court mat consider any representation made by the defendant in that behalf pro-, vided such representation is made within 10 days, of the first hearing or,' of the expiry of the week referred to in sub-section (I), as .the.case may- . be.

.(3) The amount deposited under this rule may at - any time be with-. drawn by the plaintiff:

Provided that such withdrawal shall not have the effect of prejudicing ' any claim by the plaintiff disputing the correctness of the amount deposited :

Provided further that if the amount deposited includes any sums claimed by the depositor to be deductible on any account, the court may require the plaintiff to furnish security for such sum before lie is allowed to withdraw the same."

Amendment of Order xV1.

Amendment of Order XIX.

Amendment of Order XXI.

Amendment of Order XXV.I.

8. In the First Schedule, in Order XVI—

(a) in rule 2,—

in sub-rule (I) at the end, the following proviso shall- be inserted, namely . :—

"Provided, where - Government is the party applying for - a summons to a Government servant, it shall not be necessary: for it to make any such payment into court';

sub-rule (4) as inserted by the Allahabad High Court shall. be omitted and after sub-rule (4) as inserted by the Code of Civil Procedure (Amendment) Act, 1976, the following sub-rule shall be •, inserted, namely :— •

"(4-A) Allowances, etc. of, Government servant witnesses to be taxed as costs—Any travelling and daily allowances and,.: the salary, payable to a Government servant who attends the -• Court to give evidence or to produce a document shall, on the amount, being certified by such witness be taxable as costs.

Explanation 1—The travelling and daily allowances shall be L... in accordance with .the rules governing such allowances,•: applicable to the Government ervant in question.

. • Explanation 2—The daily allowance and salary of the Govern- .7

ment servant shall be proportionate to the number of days of his - attendance required by the .Court." ;

(b) in rule 4, the following proviso shall be/inserted, namely :7

"Provided that riothing in this rule shall apply to a case where,)' the witness is a Government servant summoned at the instance of Government as a party."

9. In the First Schedule, in Order XIX, in rule 1, for the existing pro- • viso, the following proviso shall be substituted, namely :— •

"Provided that if it appears to the Court, whether at the instance of either party or otherwise and whether before or after the filing of such affidavit, that the production of such witness for cross-examination is necessary and his attendance can be procured, the Court shall order, the attendance of such witness, whereupon the witness may be examined, cross-examined and re-examined."

10. In the First Schedule, in Order XXI, rule 104, rule 105 and rule 106. as inserted by Allahabad High Court shall be re-numbered' as rule 106-A, rule; 106-II and rule 106-C respectively.

11: In the First Schedule, in Order XXVII—

(a) in the marginal heading after. the words "official capacity" - the - words "or Statutory Authorities, etc" shall be inserted;

. air sea smarts we, 31 fEH‘H‘t, 1976 'Amendmcnl of Order xvt. Amendment of (2) Before making an order for striking off defence, the court may?" consider any representation made by the defendant in that behalf pro-, vided such representation is made within 10 days, of the ﬁrst hearing or," of the expiry of the week referred to in sub-section (1).!3.5t}.h§.92§e_%){:_= be. (3) The amount deposited under this rule may at’any time he with- drawn by the plaintiff: Provided that such withdrawal shall’not have the effect of prejudicing ':‘ any claim by the plaintiff disputing the correctness of the amount 21 deposited: . Provided furthef that if the amount deposited includes any 'sums '1 claimed by the depositor to be deductible on any account, the court may require the plaintiff to fttt‘nish security for such sum before he is , allowed to withdraw the same." 8. In the First Schedule, in Order XVI— (a) in rule 2,- (i) in sub-rule (1) at the end, the following proviso shall— be: inserted, namely :— ‘ “Provided, where 'Government is the party applying for a summons to a Government servant, it shall not be necessary: for it to make any such payment into court"; '(ii) sub-rule (4) as inserted by the Allahabad High Court shall '_ be omitted and after sub-rule (4) as inserted by the Code of Civil Procedure (Amendment) Act, 1976, the following sub-rule shall be ; inserted, namely :— ' " "(4-A) Allowances, etc. of, Government servant witnesses} to be taxed as costs—Any travelling and daily allowances and»; the salary, payable to a Government servant who attends the -' Court to give evidence or to produce a document shall, on the 5 amount. being certiﬁed by such witness be taxable as costs. ' Explanation l—The travelling and daily allowances shall be‘j'I in accordance with the rules governing such allowances,» applicable to the Government Servant in question. " Explanation 2—The daily allowance and salary of the Govern- 7 meat servant shall he proportionate to the number of days of his v attendance required by the .Court." ; (b) in rule 4, the following proviso shall be/inseued, namely :—_ (If "Provided that nothing in this rule shall apply to a case where the witness is a Government servant summoned at the instance oiilcl' Government as a party.” ' 9. In the First Schedule, in Order XIX, in rule I, for the existing pro: 1‘ viso‘, the following proviso shall be substituted, namely :— - Order XIX. Amendment of Order XXI. “Provided that if it appears to the Court, whether at the instance of either party or otherwise and whether' before or after the ﬁling ,_ of such afﬁdavit, that the production of such witness for cross-examination: .’ is necessary and his attendance can be procured, the Court shall order‘ .. the attendance of such witness, whereupon the witness may be examined. ' _ cross-examined and re-examined." " 10. In the First Schedule, in Order XXI, rule 104, rule 105 and rule V106. as inserted by Allahabad High Court shall be re-numbered- as rule lOG-A, rulet- .I ; 106-13 and rule lOGAC respectively. 1 Amendment of Order XXVJ. ‘11: In the m Schedule, in Order xxvn— (a) in the marginal heading after the words “oﬂicial capacityl'lllé words “or Statutory Authorities, etc." 'shall be inserted; ‘ " a

Act 47 of 1963.

37 SibT %mum* INT!, 31 fittriti, 1 9 7 6

(b) after rule 9, as inserted by the Allahabad High Court, the follow- , ing rule shall be inserted, namely':—

"10. Suits by or against statutory /authorities—

Any authority or, Corporation, constituted by or under any law, may, from time to time appoint a Standing Counsel, -- to be called Corporation pleader of that authority, in any district and give information of such appointment to the District Judge.

The Corporation pleader so appointed shall be the agent in that district of the appointing authority or Corporation for purposes of receiving processes against it, but shall not act or plead without filing a Vakalatnama or memorandum of appearance."

In the First Schedule, in Order XXIX, in rule 2, after clause (a). Amendment of

the following clause shall be inserted, namely :— Order xxiX.,

"(a) on its corporation pleader in the district where the Court issuing summons is located, if one has been appointed and the appoint- ment has been notified to the District Judge under rule 10 of Order XXVII,

or." In the First Schedule, in Order XXXIXL- O

Amendment of OrderXXXDC.

(a) in rul'e 2, in sub-rule (2), the following proviso shall be inserted,

namely :— "Provided that no such injunction shall be granted—

where no perpetual injunction could be granted in view of the provisions of section 38 and section 41 of the Specific Relief Act, 1963, or

to stay the operation of an order for, transfer, suspension, reduction in rank, compulsory retirement, dismissal, removal or otherwise termination of service of, or taking charge from, any employee including any employee of the Government, or

to stay, any disciplinary proceeding pending or intended or, the effect of any adverse entry, against any employee of the Government, or

to affect the internal management or affairs of, any educa- tional institution including a University, or a society, or

to restrain any election, or to restrain, any auction intended to be made or, the effect

of any auction made, by the Government, or to stay the proceedings for the recovery of any dues

recoverable as land revenue unless adequate security is fur- nished, or

in any matter where a reference can be made to the Chancellor of a University under any enactment for the time being in force;

and any order for injunction granted in contravention of these provi- sions shall be void." ;

(b) in rule 4—

after the words "by the court", the words "for reasons to be recorded, either on its 'own motion or" shall be inserted;

(ii) at the end, the following proviso shall be inserted, namely :—

"Provided that if at any stage of the suit it appears to the Coutt that the party in whose favour the order of injunction exists is dilating the proceeding or is otherwise abusing the pro- cess of Court, it shall set aside the order for injunction.".

Act 47 of 1963. an: sen award! use, 3 1 tiara-c, 19 7 s ' (b) after rule 9, as inserted by the Allahabad High court, the follow- ing rule shall be inserted, namely 2— _ “10. Suits by or against statutory [authorities— J (1) Any authority or Corporation, constituted by or under any law, may, from time to time appoint a Standing Counsel,— to be called Corporation pleader of that authority, in any district and give information of such appointment to the District Judge. (2) The Corporation pleader so appointed shall be the agent in that district of the appointing authority or Corporation for purposes of receiving processes against it, but shall not act or plead without ﬁling a Vakalalnama or memorandum of appearance." ' . 12. In the First Schedule, in Order XXIX, in rule 2, after clause (a), the following clause shall be inserted, namely :— . “ (ad) on its corporation pleader in the district where the Court. issuing summons is located, if one has been appointed and the appoint- ment has been notiﬁed to the District Judge under rule 10 of Order XXVII, or. 13. In the First Schedule,'in Order XXXIXL a (a) in rule 2, in sub-rule (2), the following proviso shall be inserted, . namely :—— "Provided that no such injunction shall be granted— (a) where no perpetual injunction could be granted injview of the provisions of section 38 and section 41 of the Speciﬁc Relief Act, 1963, or ‘ (b) to stay the operation of an order for. transfer, suspension, reduction in rank, compulsory retirement, dismissa1,>removal or otherwise termination of service of, or taking charge horn, any employee including any employee of the Government. or ,(e) to stay, any disciplinary proceedingpending or intended or, the effect of any adverse entry, against any employee of the Government, or (d) to affect the internal management or affairs of, any educa- tional institution including a University, or a society, or ‘ (e) to restrain any election, or to restrain, any auction intended to be made or, the effect of any auction made, by the Government, or (g) to stay the proceedings for the recovery of any dues recoverable as land revenue unless adequate security is fur- nished, or ' h) in any matter where a reference can be made to the Chancellor of a University under any enactment for the time being in torce; and any order for injunction granted in contraven sions shall be void"; tion of these provi- ’ » (b) in rule 4— j , (i) after the words “by the court", the words "for reasons to be recorded, either on its 'own motion or" shall be inserted; (ii) at the end, the following proviso shall be inserted, namely :— "Provided that if at any stage of the suit it appears to the Court that the party in whose favour the order of injunction exists is dilating the proceeding or is otherwise abusing the pro- cess of Court, it shall set aside the order for injunction.". Amendment of Order XXIX” Amendment of Order XXXIX.

• 14 3F7 Sit T 7.411101Tiff 31 tiffs 47, 1 9 7 6

Amendment of Order XLV.

In the First Schedule, in Order XLV, in rule 2, after sub-rule (2), the following sub-rule shall be inserted, namely :—

'' (3) Notwithstanding anything contained in sub-rule (1), whoever desires to appeal to the Supreme Court, may apply orally to the Court whose decree is to be complained of, immediately before Of after the pronouncement of the judgment by the Court, for a certificate contem- plated in sub-rule (1) of rule 3, and the Court may either grant or refuse the certificate, or direct the applicant to file a petition as required by sub-rule (1). :

Provided that if an oral application is entertained and rejected, no written petition under sub-rule (1) shall lie?'

Amendment of section 8.

Amendment of section 20.

Amendment of section 4 of Act 10 of 1940.

16. In section 8 of the principal Act, in sub-section (1) , in clause (b),

for the words "and the parties or the arbitrators, as the case may be, do not supply the vacancy" the words "and as the cafe may be, the parties or the arbi- • trators do not supply, or the person designated does not under sub-section (3) of section 4 supply, the vacancy shall be substituted.

Amendment at 17. In section 9 of the principal Act— section 9.

CHAPTER HI AMENDMENT' OF THE ARBI1KATION ACT, 1940

Section 4 of the Arbitration Act, 1940, hereinafter in this Chapter referred to as the principal Act, shall be renumbered as sub-section (1) thereof,

and after sub-section (1) as so renumbered, the following sub-sections shall

be inserted, namely :— " (2) In every such case where any appointed arbitrator neglects or

refuses to act, or becomes incapable of acting or dies, the vacancy shall be supplied by the person designated as aforesaid.

(5) In case the person designated as aforesaid fails to make the appoint- ment under sub-section (1) or to supply the vacancy under sub-section (2), within one month after the service of notice on him by either party to the arbitration agreement, the parties may jointly appoint an arbitrator or supply the vacancy, as the case may be?'

(a) in clause (b), for the words "fifteen clear days" the words "one month or where that party is Government, for three months" shall be substituted;

(b) in the Explanation, for the words "within the meaning of section 8 and this section' the words "within the meaning of sub-section (2) of section 4, section 8 and this section" shall be substituted.

.18. In section 20 of dm principal Act— for the existing marginal heading, the following shall be

substituted,

namely :— "Application to court for making reference";

in sub-section (1), for the words "the agreement/be filed in court" the words "a reference .be made according to the agreement" shall be substituted ;

in sub-section (3), for the words "why the agreement should not be filed" the words "why a reference in accordance with the agreement should not be made" shall be substituted;

in sub-section .(4) — the words "shall order the agreement to be filed and" shall

be omitted; • at the end, the,following explanation shall be inserted, namely :-

- "Explbnation—Whera the arbitration agreement provides for reference to a person by name or designation, the fact that the • arbitrator or the umpire so named or designated, is an employee of, or is otherwise connected with, one of the parties, shall not - by itself, be deemed to be a reason for not referring the matter to the arbitrator or the umpire so named or designated."

‘14 I Amendment of Order XLV. Amendment of section 4 of Act 10 of 1940. ' Amendment of section 8. Amendment of section 9. Amendment 0! section 20. ea: stew anterior! one, 31 fewer, 1 9 7 6 14. In the First Schedule, in Order XLV, in rule 2, ‘after sub—rule (2), the following sub—rule shall be inserted, namely 2— ~ “(3) Notwithstanding anything contained in sub-rule (1'), whoever . desires to appeal to the Supreme Court, may apply orally to the Court whose decree is to he complained _of, irnmediately before‘or'after-“the ronounoement of the judgment by the Court, for a certiﬁcate contem- plated in sub-rule (1) of rule 3, and the Court may either grant or refuse the certiﬁcate, or direct the applicant to ﬁle a petition as required by sub-rule _(1)‘_: ’ Provided that if an oral application is entertained and rejected, no written petition under sub-rule (1) shall lie." ~ 0mm III . . AMENDMENT‘ OF THE ARBITRATION ACT, 1940 15. Section 4 of theArbitration Act, 1940, hereinafter in this Chapter referred to as the principal Act, shall be renumbered as sub-section (1) thereof, and after sub-section (1) as so renumbered, the following sub-sections shall be inserted, namely :— “ (2) In every such case where any appointed arbitrator neglects or refuses to act, or becomes incapable of acting or dies, the vacancy shall be supplied by the person designated as aforesaid. ' ' (5) In case the person designated as aforesaid fails, to make the appoint- ment under sub-section (1) or to supply the vacancy under sub-section (2) . within one month after the service of notice on him by either party to the arbitration agreement, the parties may jointly appoint an arbitrator or supply the vacancy, as the case may be.” 16. In section 8 of the principal Act, in sub-section (1), in clause (b), for the words "and the parties or the arbitrators, as the case may be, do not supply the vacancy” the words “and as the case may be, the parties or the arbi— ' trators do not supply, or the person designated does not under sub-section (3) of section 4 supply, the vacancy" shall be substituted. \ l7'. In section 9 of the principal Act- (a) in clause (17), for the words “ﬁfteen clear days" the words “one month or where that party is Government, for three months" shall be substituted; , . - , (b) in the Explanation, far the words “within the meaning of section 8 and this section” the words "within the meaning of sub-section (2) or section 4, section 8 and this section" shall be substituted. . .18. In section 20 of the principal Act— (d) for the existing marginal heading, the following shall be substituted, namely :— . . u . “Application to court for making reference”; (b) in sub-section (1) , for the words “the agreement/be ﬁled in court" the words “a reference .be made according to the agreement" shall be substituted ; . (c) in sub—section (3), for the words "why the agreement should not be ﬁled” the words "why a reference in accordance with the agreement should not be made" shall be substituted; ((1) in sub-section .(4) — (i) the words “shall order the agreement to be ﬁl be omitted; ' “ : Li? , (ii) at the end, theiollowing explanation shall be inserted, namely :— - “Explanation—Where the arbitration agreement provides for . ' reference to a person by name or designation, the fact that the arbitrator or the umpire so named or designated, 15 an em loyee of, or is otherwise connected with, one of the parties, shal not by itselt, be deemed to be a reason for not referring the matter to’ the arbitrator or the umpire so named or destgn‘ated." ed and” shall a

StbT 92117811t3T 11708, 3 1 1.711W, 1976 15

Act 9 of 1908. Act 36 of 1963.

In section 34 of the principal Act, at the end the following explana- Amendment of tions shall be inserted, namely

section 34. :—

"Explanation 1—Where the arbitration agreement provides for reference to a person by name or designation, the fact that the 'arbitrator or the umpire so named or designated is an employee of, or is-othenwiSe-connected with, one of the parties, shall not, by itself, be deemed to be a sufficient reason for not referring the matter in accordance with the arbitration agreement.

Explanation 2—A mere application for time to file a written statement or a mere contest to an interlocutory application for injunction, appoint- ment of Receiver or the like, shall not amount to taking any steps in the proceedings."

In section 37 of the principal Act, for the words and figures "the Amendment of Indian Limitation Act, 1908," wherever occurring, the words and figures "the section 37. Limitation Act, 1963" shall be substituted.

In section 38 of the principal Act, for the words "fees demanded" where they occur for the second time, the following words shall be substituted namely :—

"fees determined in accordance with any rules framed by the High Court, and in the absence of any such rule, or where such rules are not applicable, the fees demanded."

In section 39 of the principal Act, in sub-section (1) , for the exist- ing clause (iv) the following clause shall be substituted, namely :—

"(iv) under section 20, making or refusing to make a reference

In section 44 of the principal Act, after clause (a), the following clause shall be inserted, namely :—

"(aa)' the fees and other charges payable to an arbitrator or an Umpire ;".

In the First Schedule to the principal Act—

(a)' in paragraph 2, for the words "not later than one month from the latest date of their respective appointments" the words "within one month from the latest date of their respective appointments or within such extended time as the parties to the reference agree to, and in the absence of such agreement as the court may allow" shall be substituted;

(b) in paragraph 3. for the words "or within such extended time as the court may allow", the words "or within such extended time as the parties to the reference agree to. and in the absence of such agreement, as the court may allow" shall be substituted;

(c)• in paragraph 5, for the 'words "or within such extended time as the court may allow", the words "OT within such extended time as the parties to the reference agree to. and in the absence of such agreement, as the court may allow" shall be substituted;

(d)' lifter paragraph 7, the following paragraph shall be inserted, namely :—

"7-A. Where and in so far as an award is for the payment of money, the arbitrators or the umpire may. in the award, order interest at such rate as the arbitrators or umpire may deem reasonable to be paid on the principal sum awarded, from the date of the commence- ment of the arbitration, as defined in sub-section (3) of section 37, to the date of award, in addition to any interest awarded on _sptcfr Principal sum for any period prior to such cor ccenntnce_mp)rninticnipnami further interest at such rate not exceeding

six o

as the arbitrators or =Mire may deem reasonabk t le cri. bu ent t o in r to noe casuchs

sum from the date of the award to theclaote- iri

earlier date as the arbitrators or umpire, n the award." beyond the date of the decree,m)---

Amendment of section 38.

Amendment of section 39.

Amendment of section 44.

Amendment of the First Sche- dule.

ear sea sternum m , 3 1 fever, 1 9 7 5 . 15 19, In section 34 of the principal Act, at the end the following explana- Amendment of tions shall be inserted, namely :— . _ . - sect-Ion 34. "Explanation l—W'here the arbitration agreement provides for reierencc to a person by name or designation, the fact that the arbitrator or the umpire so uamed'or designated is an enlployee'of, or is~otliér1WiseLCOi1ﬁéCted__ with, one of the parties, shall not, by itself, be deemed‘ to be a’suﬁiciént reason for not referring the matter in accordance with the arbitration agreement. ~ ' ‘ Explanation 2—A mere application for time to ﬁle a written statement or a mere contest to an interlocutory application for injunction, appoint- ment of Receiver or the like, shall not amount to taking any steps in the proceedings.” 20. In section 37 .of the principal Act, for the words and ﬁgures "the Amendment of Indian Limitation Act, 1908,” wherever occurring, the words and ﬁgures “the “mo“ 37' Limitation Act, 1963” shall be substituted. ‘ 21. In section 38 of the principal Act. for the words “fees demanded" Amendment of where they occur for the second time, the following words shall be substituted deem“ 38' namely :— , "fees determined in accordance with any rules framed by the High Court. and in the absence of any such rule, or wh'er'e such rules are not applicable, the fees demanded." 22. In section 39 of the principal Act, in subsection (1), for the exist— Amendment ing clause (iv) the following clause shall be substituted, namely :— ““10“ 39- " iv under section 20, makin or refusin to make a reference ;". g g 23. In section 44 of the principal Act, after clause (a) , the following clause Amendment 'shall be inserted, namely :— . section 44. i "(MY the fees and other charges payable to an arbitrator or an Umpire ;". 24. In the First Schedule to the principal Act— Amendment of ' ' the First Sche- (aY in paragraph 2, for the words "not later than one month from (illic- the latest date of their respective appointments” the words "within one month from the la‘test date of their respective appointments or Within such extended time‘as the parties to the reference agree to, and in the absence of such agreement ‘as the court may allow” shall be substituted; (b) in paragraph 3. for the words “or ‘within such extended time as the court may allow“, the words ”or within such extended time as the parties to the reference agree to. and in the absence of such agreement. as the court may allow” shall be substituted; '(c) in paragraph 5. far the ‘words “or within such extended time as the court may allow”, the words "or within such extended time as the parties to the reference agree to, and in the absence of such agreement, as the court may allow” shall be substituted; . '(inifter paragraph 7, the following paragraph shall be inserted, namelyz— ' "7-A. Where and in so far as an award is for the payment of money. the arbitrators or the umpire may. in the award. order interest at such rate- as the arbitrators or umpire may deem reasonable to be paid on the principal sum awarded. from the date of the commence ment of the arbitration. as deﬁned in sub-section (3\ of section 37. /,/' to the date of award. in addition to any interest awarded on syn“ Drincipal sum for any period prior to such commencem/eml’ﬁum further interest at such rate not exceeding: six per cent-n’iprincip'al as the arbitrators or umpire may deem reasonablevﬂient or to such sum from the date of the award, to the date-ntﬁk ﬁt. but in no case earlier date as the arbitrators or umpire-#44311 the awar ." beyond the date of the decree t/ob/

io cisrht pen 1117,711 /ME, 3 1 fa fPRE, 1976

CHAPTER IV

AMENDMENT OF THE INDIAN CONTRACT ACT, 1872:

.Amendment of section 5 of Act 9 of 1872.

25. In section 5 of the Indian Contract Act, 1872, hereinafter in this Chapter referred to as the principal Act, at the end of the first paragraph,-the_ following explanation shall be inserted, namely :—

"Explanation—Where, an invitation to a proposal contains a condition that any proposal made in response to such 'invitation shall be kept open for a specified time and a proposal is thereupon made accepting such con- dition, such proposal may not be revoked within such time."

section 55 Amendment of • 26. In section 55 of the principal Act, in the third paragraph, for the

words "unless at the time of such acceptance he gives notice to the promiser of a

his intention to do so", the words "where at the time of such acceptance he has waived his right to do so" shall be substituted.

CHAPTER V -

AMENDMENT OF BENGAL, AGRA AND ASSAM CIVIL COURTS ACT, 1887

Amendment of 27. For section 19 of the Bengal, Agra and Assam Civil Courts Act, 1887, section 19 of hereinafter in this Chapter referred to as the principal Act, the following section Act 12 of 1887.

shall be substituted, namely :— "19. (1) Save as aforesaid, and subject to the provisions of sub-

section (2), the jurisdiction of a Munsif extends to all like suits of which the value does not exceed five thousand rupees.

(2) The State Government may, on the recommendation of the High Ccurt. direct by notification in the official Gazette, with respect to any Munsif named therein, that his jurisdiction shall extend to all like suits of such value not exceeding ten thousand rupees as may be specified in the notification: •

Provided that the State Government may, by notification in the official Gazette, delegate to the High Court its powers under this section."

Amendment of 28. In section 25 of the principal Act, in sub-section (I) as amended from section 25. time to time in its application to Uttar Pradesh,—

(a) for the words "one thousand rupees" and "five hundred rupees'', the words "two thousand rupees" and "one thousand rupees" shall res- pectively,. be substituted;

(b).'-for the proviso, as substituted by the Uttar Pradesh Civil - Laws Amendment Act, 1972, the following proviso shall be substituted, namely :—

"Provided that in relation to suits of the nature referred to in the proviso to sub-sectian (3) of section 15 of the said Act the reference in this sub-section to two thousand rupees and one thousand rupees shall be construed respectively as references to five thousand rupees and two thousand rupees."

CHAPTER VI AMENDMENT OF THE PROVINCIAL SMALL CAUSE COURTS

ACT, 1887

29. In section 15 of the Provincial Small Cause Courts Act, 1887,— in sub-section (2) , for the words "one thousand rupees", the words

"two thousand rupees" shall be substituted; in sub-section (3) and in the proviso thereto, for the words; "two

thousand rupees" wherever they occur, the wordS "three thousand rupees" shall be substituted.

CHAvrEn VII AMENDMENT OF THE TRANSFER OF PROPERTY ACT, 1882

Chapter In section 54 of the Transfer of Property Act, 1882, hereinafter in this

(a)-04 to as the principal Act,— rupees and 1-second paragraph the words "of the value of one hundred

(b). the third is" shall be omitted; --th paragraphs shall be omitted;

Amendment of section 15 of Act 9 of 1887.

Amendment of section 54 of Act 4 of 1882.

at 16 I en: ﬁn minim were, 31 Fraser, 1976 . , Cum IV 1 . AMENDMENT OF THE INDIAN CONTRACT ACT, 18725 , ' ii ~Am°ndmem of 25. In section 5 of the Indian Contract Act. 1872, hereinafter in thisS gecdi‘oilmsz.“ A” Chapter referred to as the principal Act, at the end of ‘the ﬁrst paragraph,-the- following explanation shall be inserted, namely:— “Explanalion—Where an invitation to a proposal contains a condition that any proposal made in response to such ’invitation shall be. kept open for a speciﬁed time and a proposal is thereupon made accepting such con dition, such proposal may not be revoked within such time.” 5:23;???“ °f ' 261 In section 55 of the principal Act, in the third paragraph, for the ‘ words "unless at the time of such acceptance he gives notice to the promiser. of a his intention to do so", the words “where at the time of such acceptance he has waived his right to do so" shall be substituted. . Cum V , AMENDMENT OF BENGAL, AGRA AND ASSAM CIVIL COURTS ACT, 1887 4 Amendment of 27. For section 19 of the Bengal, Agra and Assam Civil Courts Act, 1887, 15:33; oli91887‘.’f hereinafter in_this Chapter referred to as the principal Act, the following section shall be substituted, namely:— -"19. (1) Save as aforesaid; and subject to 'the provisions of sub- I’ section (2), thejun‘sdiction of a Munsif extends to all like suits of which the value does not exceed ﬁve thousand rupees. ' - (2) The State Government may, on the recommendation of the High — Ccnrt. direct by notiﬁcation in the ofﬁcial Gazette, with respect to any Munsif named therein, that his jurisdiction shall extend to all like suits of such value not exceeding ten thousand rupees as may be speciﬁed in the notiﬁcation: ' , ~ Provided that the State Government may by notiﬁcation in the ofﬁcial Gazette, delegate to the High Court its powers under this section." Amendment of 28. In section 25 of the principal Act, in sub-section (1) as amended from section 25. time to time in its applimtion to Uttar Pradesh,— (a) for- the words "one thousand rupees" and."ﬁve hundred rupees", the words "two thousand rupees" and "one thousand rupees" shall res- pectively. be substituted; (b)*~for the proviso, as substituted by the Uttar Pradesh Civil Laws Amendment Act, 1972, the following proviso shall‘ be substituted, namely 2— ' "Provided that in relation to suits' of the nature referred to in the proviso to sub-section(3) of section 15 of the said Act the reference in this sub-section to two thousand rupees and one thousand rupees shall be construed respectively as references to ﬁve thousand‘rupees and two thousand rupees." , ' CHAPTER VI AMENDMENT OF THE PROVINCIAL SMALL CAUSE COURTS ACT, 1887 Amendment 0f 29. In section 15 of the Provincial Small Cause Courts AC}, 1887.— section 15 of Act 9 or 1337, (a) in subsection (2) , [or the words "one thousand rupees”, the words "two thousand rupees" shall be substituted; (b) in sub-section (3) and in the proviso thereto, for the words,- "two thousand rupees" wherever they occur, the words "three thousand . rupees" shall be substituted. Chum v11 AMENDMENT OF THE TRANSFER OF PROPERTY ACT, 1882 f .. .' sgﬁgﬁdmil“ gt Chapter In section 54 of the Transfer of Property Act, 1882, hereinafter in this Act 4 or 1882. - (a) Had. to as the prindpal Act,— “‘ rupees and Lsecond paragraph the words “of the value of one hundred (b) the third 219" shall be omitted ; . ‘rth paragraphs shall be omitted;

,dclt sliaT 3A1MTP.77 livid, 31 fqFITTC, 1976

(c). after the last paragraph, the following paragraph shall be inserted, namely :—

"Such contract can be made only by a registeredinstrument." •

31. In section 107 of the principal:Act= Atneadmen_t_.of . (a) for the second paragraph, the followMg paragraph shall be substi

section -

tuted, namely :— "All other leases of immovable property may be made either

by a registered instrument or, by an agreement oral or written, accompanied by delivery of possession."

(b) the third paragraph and the proviso shall be omitted.

Giant VIII AMENDMENT OF THE REGISTRATION ACT, 1908

32. In section 17 of the Registration Act, 1908, hereinafter in this Chapter referred to as the principal Act,—

(a) in sub-section (I)—

(1) in clause (b), the words "of the value of one hundred rupees and upwards," shall be omitted;

in clause (e), the words "of the value of one hundred rupees and upwards," shall be omitted;

after clause (e), the following clause shall be inserted, namely :— "(/) any other instrument required by any law for the time

being in force, to be registered." ; the proviso shall be omitted;

(6) in sub-section (2)— • in clause (y), after the words "any document" occurring in

the beginning, the words "other than contract for sale" shall be inserted, and the words "of the value of one hundred rupees and up- wards" shall be omitted;

the Explanation shall be omitted; (c) in sub-section (3), after the words "by a will" the words "and an

instrument recording adoption of a child executed after the first day of January, 1977' shall be inserted.

33. In section 18 of the principal Act, clauses (a), (6) and -bmitted.

34. In section 49 of the principal Act,— in the -first paragraph after the words "or by any provision of the

Transfer of Property Act, 1882" the words "or of any other law for the time being inforce" shall be inserted ;

for clause (b), the following clause shall be substituted, namely :— "(b) confer any power or create any right or relationship, or"; in clause (c), after the words "such power" the words "or creating

such right or relationsLip" shall be inserted ; in the proviso, the words "as evidence of a contract in a suit for

specific performance under Chapter II of the Specific Relief Act; 1877, or" shall be omitted.

Tee) shall be

Amendment of section 17 of Act 16 of 1908.

Amendment of section 18.

Amendment of section 49.

CHAPTER IX Va,‘AMENDMENT OF THE HINDU ADOPTION AND MAINTENANCE

ACT, 1956 35. In the, Hindu Adoption and Maintenance Act, 1956, section 16 shall

f\ re-numbered as sub-section (1) thereof, and after sub-section (I) as so re- rirnbered, the following sub-section shall be inserted, namely

"(2) In case of an adoption made on or after the first day of January, 1977 no Court in Uttar Pradesh shall accept any evidence in proof of the giving and taking of the child in adoption, except a document recording an adoption, made and signed by die person giving and the person taking the child in adoption, and registered under any law for the time being in force :

Amendment of section 16 of Act 78 of 1956

Wartime) we, 31 fewer, 1976 " (c) after the last paragraph, the followingparagraph shall be inserted, namely :-— ' vi . “Such contract can be made only by a registered'instrument.” , 13" 31. In section 107 ofthfpnnctphlAct— _‘ w ‘ _,,__._W, (a) for the second paragraph, the following paragraph shall be'rubsti— tuted, namely :— «x “All other leases of immovable property may be made either by a registered instrument or, by an agreement oral or written. accompanied by delivery of possession." ' (b) the third paragraph and the proviso'shall be omitted. CHAPTER VIII AMENDMENT OF THE REGISTRATION ACT, 1908 32. In' section 17 of the Registration Act, 1908, hereinafter in this Chapter referred to as the principal Act,— V (a) in sub-section (1)— _ (i) in clause (b), the words "of the value of._one hundred rupees and upwards,” shall be omitted; ’ (ii) in clause (5), the words “of the value of one hundred rupees and upwards," shall be omitted; ° (iii) after clause (e) , the following clause shall be inserted, namely :— " (f) any other instrument required by any law for the time being in force, to be registered." ; (iv) the proviso shall be omitted; (b) in subsection (2)— (i) in clause '(v), after the words "any document" occurring in the beginning, the words “other than contract .for sale" shall be inserted, and the words “of the value of one hundred rupees and up- wards” ' shall be omitted ; (ii) the Explanation shall be omitted ; . (c) in sub-section (39 , after the words "by a will" the words ”and an instrument recording adoption of a child executed after the ﬁrst day of January, 1977" shall'be inserted. _ 33. In section 18 of the principal Act,’c1auses (a), (b) and '63:) shall be mitted. ' ' 4.5 34. In section 49 of the principal Act,— (a) in the ﬁrst paragraph after the words “or by any provision of the . Transfer of Property Act, 1882” the words “or of any other law for the i ; time being inforce” shall be inserted; r (b) for clause (-b) , the following clause shall be substituted, namely :— “ (b) confer any power or create any right or relationship, or”; (c) in clause (6), after the words "such power" the words "or creating such right or relationship” shall be inserted ; (d) in the proviso, the words “as evidence of a contract in a suit [or speciﬁc performance under Chapter II of the Speciﬁc Relief Act,‘ 1877. or" shall be omitted. CHAPTER IX ‘ ’ , .{XMENDMENT' OF THE HINDU ADOPTION AND MAINTENANCE ? - . ' ACT, 1956 ‘ 35. In the~«Hindu Adoption and Maintenance Act, 1956, section 16 shall [1 1‘0-nmnbercd'as sub-section (1) thereof. and after sub-section (1) as so re- n‘fnbered, the following sub-section shall be inserted, namely:— \ “ (2) In case of an adoption made on or after the ﬁrst day of January, 1977.110 Courtin Uttar Pradesh shall accept any evidence in proof of the givmg and taking of the child‘ in adoption, except a document recording * an adoption, 111:1th and signed by the person giving and the person taking' ' l\ the child in adoption, and registered under any law for the time being in force :' - ‘ EéEtiSE 1177.“ Amendment 3f } Amendment of section 17 of Act 16 of19081 \ Amendment of section 18. Amendment of section 49. Amendment of section 16 of Act 78 of 1956

Disposal of pending civil Cases.

Disposal of pend:ng applica, tions under sec- tion 20 of Act 10 of 1940. Effect of exten- ion of time in Act 10 of 1940'

•

.197, Xf-t41 9ZUrartGT , 3 1 r f19"6"rfft.i 1976

Provided that secondary evidence of such document shall be admissible in the circumstances and the manner laid down in the Indian Evidence Act, 1872."

CHAPTER X TRANSITORY PROVISIONS

30. A civil suit, or proceeding to which the Code of Civil Procedure, 1908 . applies, pending on the date of commencement of this Act shall he disposed of in accordance with the provisions of the said Code as amended by this Act.

An application under • section 20 of the Arbitration Act, 1940 pending 1 on the date of the commencement of this Act shall be disposed of in accordance with the provisions of that section as amended by this Act.

Where a period prescribed in the Arbitration Act, 1940 has been extended by virtue of any amendment made in its provisions by this Act and the said period had not expired before the date of commencement of this Act, then the thing required to be done within such period may be done within the period so extended.

gm 4, rq 9PT

ufs‘

41017:4074:0q10--4?,04t0 439Fird (10•410)--1076 1,100

i .\ 18. - mﬁnnwrmnm . slimmer, 1976 ’ in the circumstances and the manner laid down in 'the Indian Evidence Act, 1872." . j; ‘ "' CHAPTER X .. . TRANSITORY PROVISIONS Disposal oi pending “as“ in accordance withdhe provisions of the said Code as amended by this Act. Disposal of 110'“ “Fidel" 560‘ with the provisions of that section as amended by this Act. tion 20 at Act 10 of 1940. I Effect of exten» 33‘ Where a period prescribed in the Arbitratibn Act, 194-0 has been ion of time in extended by virtue of any amendment made in its provisions by this Act Act 10 of 1940- and the said period had not expired before the date of commencement of this Act, then the thing required to he done within such period may be done within the period so extended. amine, iron aw Time, Rig-a I ' "rﬁovﬁoiorﬁo---q<‘irﬁowean.) {ﬂame-1976" LZUO (730} Provided that secondary evidence of such. document shall be admissibi‘e 37. An application under-section 20 of the Arbitration Act, '1940 pending ~ pendmg applicav on the date of the commencement of this Act shall be disposed of in accordance, ‘56. A civil suit, or proceeding” to which the Code of Civil Procedure, 1908 a. civil applies, pending on the date of commencement of this Act shall be disposed of _

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Uttar Pradesh act 57 of 1976 : The UT'TAR PRADESH CIVIL LAWS (REFORMS AND AMENDMENT) ACT, 1976

SECTIONS X

SECTIONS