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followim

'amende section- Lid it'

ol ii IC

No. 3280(2)/XVII4 -100-1972

IN pursuance of the provisions of clause (3) of article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Civil It id h i Sa ns hod h a n Adhiniyam, 1972 (Uttar Pradesh Ad h niyam Sankhya 37 of 1972) as passed by the Uttar Pradesfaegislature and assented to by the President on September 12, 1972.

THE UTTAR PRADESH CIVIL LAWS AMENDMENT ACT, 1972 ,

(U. P. Act No. 37 of 1972)

(As passed by the Uttar Pratlech Leg/slatyr)

AN

ACT Cause Courts Act, 1887, the Bengal, Agra 1887 and the Code of Civil Procedure, 1008, Pradesh and the Uttar Pradesh Urban Build- Rent and Eviction) Act, 1972.

Twenty-third Year of the Republic of India as follows :-

1. (1) This Act may be called the Uttar Pradesh Civil Laws Amendment Act, 1972.

It extends to the whole of Uttar Pradesh.

It shall come into force on such date as die State Government may ...by notification in the Gazette appoint.

Amendntent of section 15 of Act IX of 1127.

2. In section 15 of the Provincial Small Cause Courts Act, 1887, as amended in its application to Uttar Pradesh, hereinafter referred to as the principtal Act, in sub-section (3) , the following proviso shall be inserted, namely :—

'Provided that in relation to suits by the lessor for the eviction of a lessee from a building after the determination of his lease, or for recovery from him of rent in respect of the period of occupation thereof during die continuance of the lease, or of compensation for the use and occupation thereof after such ideteimination of lease, the reference in

to amend the Provincial Small and Assam Civil Courts Act, in their application to Uttar inge (Regulation of Letting,

IT IS HEREBY enacted in the

Short rifle, extent and cominC Ti cement,

to"

pplic

_ extent and em m'mmr m, 16 m, 1972 (a?) (tie (a) 31 m West (is as! fzm ma, Mia:— Na?) €er gm? arftzfv'mu tit am 3 i 31wa in): . mmamwfifiwfimgfifigé, waist! wfirfiwafimafiom,wmwfitms 311m um 21 «it ewmzr(1)nta'wam(2)i mtg-a m1m§,wamtétnfitz‘t at't‘tagsifawa‘t «no, an: fmfizfififizaétnfirfinfi amnfswanfiamrm a}, 31ml? am 21 air 3min ml ficasfiasfnz fiuawfinmfinimifimma,afita§mafiua mfigm‘t fmfiarfta‘: marinara“? mam n‘t fiesta mam 3m, art: film qutfifiaqanmfin‘: Edam—«ah? %a=a=tn¥ my: mum mm mm amwhémafinn‘fawz‘mam mm m 223: mmagmm a - Mn 9—W,m€emfwfi§qfieéw, 1887‘F7W25‘573’1Wl-(1) yuan: owfia’rmtzraamswam(z)w(argquma‘tgnncwfi,ur,fiahfi amatqm'gawwiz‘.affirmatma'gf),mmiéfammmméézz. 1887 item 15$?Wfl(3)$1 stfitammwsfiwfirfitszwnmn‘tsawmngm mmmmnmfifiwfimfimmmhmafifafia wainmgfim%mwa'fiinfianfiwmfisnarfixfimw%mwafifitgi mfmmg‘tafitm finin$awtaaéwmufifiafimagtfwgaa wfiwg‘tfnfimWthgifim‘twn’taflritfifinfiméfitfiw macaw atfirafiamfarm mama-1m z‘trm‘r (it, WGWFEIT e arena, fates Wit“, farm was: anatmfamwma‘tnww agate mum «1‘ afmfzmmafiaaitu arfmfiatmfwfiwfiwéh mm wit mafia at nmafitwmmmfinmml ‘» No. 3280(2)]XVIl-V-100-l972 IN pursuance ofthc provisions ofclnuse (3) of article 348 ofitltc Constitution of India, the Governor ls_ pleased to order the publication ofthe following English translation ofthc Uttar Pradesh ClVll Vidhi Sanshodhan Adhiniynm, 1972 (Utter Predesh Adhiniyam Snnkhya 37 of 1972) as passed by the Uttar Pmdcsli’chislatui-c and assented to by the President on September 12, 1972. THE UTI‘AR PRADESH CIVIL LAWS AMENDMENT ACT, 1972 , (U. P. Act No. 37 o" 1972) (As passed by the Ullar Pl‘Et/i'Y/l Lt‘gll'lllllll't) - AN . ACT to amend the Provincial Small Cause Court: Act, 1887, the Bengal, Agra and Assam Civil Courts Act, l887 and the Code of Civil Procedure, 1908, in their application to Uttar PratIcs/t and the Uttar Pmdes/t Urban Build- ingv (Regulation of Letting, Rent and Eviction) Act, 1972 IT is HEREBY enacted in the Twenty-third Year of the Republic of India as lollows :— ' Short 'mm 1. ' (1) This Act may be called the Uttar Pradesh Civil Laws Amendment Act, 1972. (2) It extends to the whole of Uttar Pradeslr commencement. (3) It shall come into force on such date as the State Government may \by notification in the Gazette appoint. Amendment of 2. In section 15 of the Provincial Small Cnusc Courts Act. 1887, as amended lilioplég-v 0‘ A“ in its application to Uttar Pradesh, hereinafter referred to as the principal O I. Act, in subsection (3), the following proviso shall be inserted, namely z~ "Provided that in relation to suits by the lessor for the eviction of a lessee from a building after the determination of his lease, or for recovery from him of rent in respect ol the period of occupation thereof during the continu'auce of the lease. or of compensation for the use and ‘ occupation thereof after such nletc‘rniirnttion oi lease, the reference in '3 th .- ’ to lb 4 ‘ S ., 3. i; be insert t _ ‘ 1‘ t 1‘ C . C l . h 4. ' followin "l . ‘ o o ;. tl 1 1 o ‘. -l .: 1 .35 , 1 . ‘ i1 5c l ‘zini'ende section. .g 31le I . 2H , ‘f 1. J . V “i 1 to" i 1 '~ t t I .‘ t .t' t r. h. it .‘1‘. p g " 6. . :lp'pllc I I . 1 a . , t ‘ .t .

No. 3280(2)/XVII4-100-1972

IN pursuance of the provisions of clause (3) of article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Civil leidhi Sanshodhan Adhiniyam, 1972 (Utiar Pradesh Adhiniyam Sankhya 37 of 1972) as passed by thc Uttar Pradesh-Legislature and assented to by the President on September 12, 1972.

THE UTTAR PRADESH CIVIL LAWS AMENDMENT ACT, 1972.

(U. P. Act No. 37 of 1972) (As passed by the Uttar .Pradech LegislaturL)

AN ACT

to amend the Provincial Small Cause Courts Act, 1887, the Bengal, Agra and Assam Civil Courts Act, 1887 and the Code of Civil Procedure, 1908, in their application to Uttar Pradesh .and the Uttar Pradesh Urban Build- ingc (Regulation of Letting, Rent and Eviction) Act, 1972.

IT IS HItRECY enacted in the Twenty-third Year of the Republic of India as follows :-

1. (1) This Act may be called the Uttar Pradesh Civil Laws Amendment Act, 1972.

It extends to the whole of Uttar Pradesh.

It shall come into forte on such date as the State Government may .,by notification in the Gazette appoint.

Amendment of 2. In section 15 of the Provincial Small Cause Courts Act, 1887, as amended section 15 of Act in its application to Uttar Pradesh, hereinafter referred to as the principal IX of 1887. Act, in sub-section (3), the following proviso shall be inserted, namely :—

"Provided that in relation to suits by the lessor for the eviction of a lessee from a building after the determination of his lease, or for recovery front him of rent in respect of the period of OCCUpation thereof during the c,ontirimmee of the lease, or of compensation for the use and occupation thereof after such 'determination of lease, the reference in

Short title, extent and

- commencement.

L.

No. 3280(2)]XVlI-V 400-1972 IN pursuance ofthc provisions ofclausc (3) of artiClc 348 oftzhe Constitution of India, the G'oVernorls pleased to order the publication ofthc following English translation oftlie Uttar _ Pradosh Civil Vidhi Sanshodhnn Adliiniyam, 1972 (Uttar Pradesh Adhiniynm Snnkhya 37 of 1972) as passed by the Uttar Pradesli'chislaturc and assented to by the President on September 12, 1972. Short title, exlcut and ' commencement. Amendment of THE UTFAR PRADESH CIVIL LAWS AMENDMENT ACT, 1972 . (U. P. Act NO. 37 Or l972) (As passcd by the Utiar J’rmler/I Legislature) . AN . ACT to amend the Provincial Small Came Court: Act, 1887, the Bengal, Agra and Assam Civil Courts Act, .1887 and the Code of Civil Procedure, 1908, in their application to Uttar Puzzler/t and the Ultar Pmrleth Urban Build ingv (Regulation of Letting, Rent and Eviction) Act, “972 IT is HEREBY enacted in the Twenty-third Year of the Republic of India as lollows :— ‘ ‘ l. I (1) This Act may be called the Uttar Pradcsli Civil Laws Amendment Act, 1972. (2) It extends to the whole of Ut‘tar Pradesh. (3) It shall come into force on such date as the State Government may \by notification in the Gazette appoint. ' 2. In section 15 of the Provincial Small Cause Courts Act, 1887, as amended section 15 0‘ AC‘ in its application to Uttar I’radesh, hereinafter referred to as the principal IX 0(1887. Act, in sub-section (3) , the following proviso shall be inserted, namely :— "Provided that in relation to suits by the lessor for the eviction of a lessee from :1 building after the determination of his lease, or for recovery from him of rent in respect of the period of occupation thereof (luring,r the contimmnce of the lease, or of compensation for the use and ' occupation thereof after such determination of lease, the reference in l

-m1.••••••••••••••... -

SfkIX N1(;71 ITqZ, 1 6 fElWraT, I 9 7 2 5

this sub-section to two thousand rupees shall be construed as a reference

to five thousand rupees.

Explanation—For the purposes of this sub-section, the expression 'building' has the same meaning as in Article (4) in the Second

-' Schedule". .) S. In section 25 of the principal Act, the following proviso thereto shall Amendment of

be inserted, namely :— section 25 of Act IX. of 1887.

_

"Provided that in relation to any case decided by a District judge or t dditional District Judge exercising the jurisdiction of judge of Small Causes, the power of revision under this section shall vest in the High

Court." .

' 4. In the Second Schedule to the principal Act, for Article (4) , the Amendment of

following article shall be substituted, namely :— the Second Schedule to Act IX of 1887.

" (4) a suit for,the possession of immovable property or for the recovery of an interest in such property, but not including a suit by a lessor for ..

' ( I) the eviction of a lessee from a building after the determination of his

-1 lit - lease, and for the recovery from him of compensation for the use and

887 occupation of that building after such determination of lease.

d'M . Explanation—For the purposes of this Article, the expression 'building'

Fr ' means a residential or non-residential roofed structure, and includes any

q iland (including any garden), garages and out-houses, appurtenant to‘

. 'such building, and also includes any fittings and fixtures affixed to the building for die more beneficial enjoyment thereof-.

411 .. , i J. c. , Section 25 .

of the Bengal, Agra and Assam Civil Courts Act, 1887, as Amendment of 1 ER r

we . amen

. ded in its application to Uttar Pradesh shall be re-numbered as sub- section 25 iss7of Act

section- (l) thereof, and— xii a

ql '

(.1 b , i

in su-secton (1), as so re-numbered, far the existing proviso, the ni::r1 1

. -.

following proviso shall be' substituted, namely :—

"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 references

ndia, in this sub-section to one thousand rupees and five hundred rupees

ttar - 'shall be construed respectively as references to five thousand rupees

1972) and One thousand rupees." ; I 972.

.

(ii) after sub-section (I) as so re-numbered, the following sub-section

shall be inserted, namely :—

"(2) The State Government may by notification in the official

Gazette, confer upon any District Judge or Additional District judge the jurisdiction of a judge of a Court of Small Causes under the

..- Provincial Small Cause Courts Act, 1887, for the trial of all suits

Agra (irrespective of their value), by the lessor for the eviction of a lessee

1908, from: a building after the determination of his lease, or for the

uild- recovery from him of rent in respect of the period of occupation thereof during the continuance of the lease or of compensation for the use and occupation thereof after such determination of lease, and may withdraw any jurisdiction so conferred.

Explanation—For the purposes of this sub-section, the expression 'building' has the same meaning as in Article (4) in the Second Schedule to the said Act.

(.3) The State Government may by notification in the official

Gazette delegate to the High Court its powers under this section."

' 6. In section 115 of the Code of Civil Procedure, 1908, as amended in its Amendment of

application to Uttar Pradesh, hereinafter referred to as the said Code:— section 115 of Act

. .

V of 1903 (i) for the words "the High Court or District Court", where they first

oecur, the words "the High Court in cases arising out of original suits of the value of twenty thousand 'rupees and above, and the District Court

in any other case" shall be substituted and' after the words "High Court

or District Court" where they occur the second time, the commas and words ", as the disc may be," shall be hist:Wed;

(ii) the proviso shall be omitted.

R.:

IT ff k

fiaw

ITM.

fkaa qgrF :1711* Ef TIM 22

mmmnm, 16 team, 1972 s this sub-section to two thousand rupees shall be construed as a reference to five thousand rupees. Explanation—For the purposes of this sub-section, the expression . 'building‘ has the same meaning as in Article (4) in the Second “ Schedule". ) 3. In section 25 of the principal Act, the following proviso thereto shall Angwdmzfimoi‘fim‘ ' . ICC Ion Y be inserted, namely .— [X of 1881 ' ' “Provided that in relation to any case decided by a District Judge or I‘dditional District Judge exercising the jurisdiction of Judge of Small Causes, the power of revision under this section shall vest in the High Court." I 4». In the Second Schedule to the principal Act. for Article (4). the 31mg"“'“§"sl(.h‘§lu1c following article shall be substituted, namely :— 103:3); “1337. .. " (4) a suit fonthe possession of immovable property or for the recovery .. of an interest in such property, but not including a suit by a lessor for the eviction of a lessee from a building after the determination of his lease. and for the recovery from him of compensation for the use and occupation of that building after such determination of lease. [Explanation—For the purposes of this Article, the expression ‘building' ‘means a residential or non-residential roofed structure, and includes any land (including any garden), garages and out-houses, appurtenant to- C "'such building, and also includes any fittings and fixtures affixed to the building [or the more beneficial enjoyment thereof". ‘ _. _ ‘5}; Section 25 _oE'the Bengal, Agra and Assam Civil Courts Act, 1887, as Amendment of amended in its application to Uttar Pradesh shall be re-numbered as sub- "911°? .EE-"f 1‘“ section. (l) thereof, and— . ~ “I " ' "I ‘ . , (:i) in? subsection (1), as so re—numbered, for the existing proviso, the following proviso shall be‘ substituted, namely 2—- ‘ "Provided that in relation to suits of the nature referred to in Lh‘e proviso to subsection (3) of section 15 of the said Act the references .. in this sub-section to one thousand rupees and five hundred rupees ‘0 shall- be construed respectively as references to five thousand rupees ‘~ and one thousand rupees." ; . (ii) after sub-section (1) as so re-numbered, the following sub-section 3’ " shall be inserted, namely :— “ (2) The State Government may by notification in the olficial . Gazette, confer upon any District Judge or Additional District Judge ‘ the jurisdiction of a Judge of a Court of Small Causes under the Provincial Small Cause Courts Act, 1887, for the trial of all suits (irrespective of their value) , by the lessor for the eviction of a lessee from‘ a building after the determination of his lease, or for the recovery from him of rent in respect of the period of occupation , thereof during the continuance of the lease or of compensation [or ’ the use and occupation thereof after such determination of lease, and may withdraw any jurisdiction so conferred. Explanation—For the purposes of this sub-section, the expression ‘building' has the same meaning as in Article (4) in the Second Schedule to the said Act. ‘(3) The State Government may by notification in the official Gazette delegate to the High Court its powers under this section." 6. In section l‘l5 of the Code of Civil Procedure, 1908, as amended in its Amendment of application to Uttar Pradesli, hereinafter referred to as the said Code :— section ”5 Dr A“ l ' . . (i) for the words “the High Court or District Court". where they first V M ”09 ’ occur, the words "the High Court in cases arising out of original suits . v of the value of twenty thousand trupees and above, and the District Court in any other case" shall be substituted and- after the words “High Court or District Court" where they occur the second time, the commas and words ", as the case may he," shall be inserted; :, (ii) the proviso shall be omitted. '1

6 3ff-K SfklfT SHITEITV3T 67-1, 16 ftrOfli 1972

'Insertion of. new role in Order XV. 7. in the First Schedule to the said Code, in Order XV, after rule 4, the senctiate I of Act following rule shall be inserted, namely :— v of (908

" (5) In any suit by a lessor for the eviction of a lessee from any immovable property after the determination of his Jease, and for the recoverye from him of rent in respect of the

Striking off period of occupation thereof during the continuance of defence on non- the lease, or of compensation for the use or occupation deposit of ad- thereof, whether instituted before or after the commence-milted rent, etc.

merit of the Uttar Pradesh CiVil Laws Amendment Act. 1972, the defendant shall, at or before the first hearing of

the suit, (or in the case of a suit instituted before the commencement of the said Act, the first hearing after such commencement) deposit the entire amount of rent, or compensation for use and occupation, admitted by him to be due, and thereafter throughout the continuance of the suit, deposit regularly the amount of monthly rent, or compensation for use and occupation, due at the rate admitted by him 7 and in the event•of,any default in this regard, the Court may, unless after consideting any repre- sentation made by him in that behalf it allows him further time on security being furnished for the amount, refuse to entertain any defence or, as the case may be, strike-off his defence.

(2) The provisions of this rule are in addition to and not in deroga- tion of anything contained in rule 10 of Order XXXIX".

Amendment of 8. In the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent U.P. Act XIII of and Eviction) Act, 1972- 1972

(i) in section 3, in clause (a), for the words "his heirs", the following shall be substituted and be deemed always to have been. substituted, namely :—

"(1) in the case of a residential building, such only of his as normally resided with him in the building at the time of his death ;, • •

(2) in the case of a non-residential building, his heirs" ;

(ii) in section 20:-

in sub-section (I), die words, letter, brackets and figures ';'or in clause (r) of sub-section (2) of section 43" shall be omitted;

sub-sections (3) and (6) shall be omitted ;

(iii) in section 34, in sub-section (8), for the words "shall follow such procedure as may be prescribed" the words "shall follow such procedure, principles of proof, rules of limitation and guiding principles as may be prescribed"- shall be substituted and be deemed always to have been

' ,substituted ;

(iv) in section 39, the Explanation thereto shall be omitted and be deemed always to have been omitted ;

(v) , in section 93, in sub-section (2)—

in clause (d), at the end, the words "and subject thereto, such proceedings shall be continued and concluded as if this Act had not been .passed" shall be inserted and be deemed always to have been inserted; •

in clause (o), at the end, the words " and its decision shall be final" shall be inserted and be deemed always to have been inserted ;

in clause (p), for the words "shall stand transferred to the District judge and his decision shall be final," the words ."shall be disposed of by the State Government and its decision shall be final" shall be substituted and be deemed to have been substituted

in clause (r), the portion beginning with the words "and . like-wise" and ending with the words "after the commencement of this Act" shall be omitted;

after clause (r), the following clause shall be inserted, namely :—

9. and sub- Act, I 88 be, one t of the of comm or a Cou of Small not bein commen • jurisdice District under tl by that

et) ogel

6 fit Stan warm W2, 1-5 fawn, 1972 13:32:?“0‘8; 3‘3" '1. in the First Schedule to the said Code, in Order XV, after rule 4, the Schedule , of A“ following rule shall be inserted, namely :— V i l. 8 u . r . ° no (5) In any suit by a lessor for the evnctton of a lessee from any immovable property after the determination of his lease. and for the recoverye from him of rent in respect of the Striking off period of occupation thereof during the continuance of g defunct- on new the lease, or of compensation for the use or occupation ({tPO-“l 0‘ “'1' thereof, whether instituted before or after the commence- mmc“ "n" m‘ ment of the Uttar Pradesh Ciyil Laws Amendment Act, ‘ 1972, the defendant shall, at or before the first hearing of ‘ the suit, (or in the case of a suit instituted before the commencement of the said Act, the first h’earing after su'ch commencement.) deposit the entire amount of rent, or compensation for use and occupation, admitted by him to be 'due, and thereafter throughout the continuance of the suit, J deposit regularly the amount of monthly rent, or compensation for use and occupation, due at the rate admitted by him,’ and in the event'ofvany default in this regard, the Court may, unless after considering any répre— sentation made by him in that behalf it allows him further time on security being furnished for the amount, refuse to entertain any defence or, as the case may be, strike-off his defence. ’ (2) The provisions of this rule are in addition to and not in deroga- tion of anything contained in rule 10 of Order XXXIX". Amendment of 8. In the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent U-P~ A“ XI” °E and Eviction) Act, 1972—— ' 1972 (i) in section 3, in clause (a). for the words “his heirs”, the following shall be substituted and be deemed always to have beensubstituted, namely :— '5"? “(1) in the case of a residential building, such only of his-heirs as normally resided with him in the building at the timel of his death ;, ‘ ‘ (2) in the case of a non-residential building, his heirs"; (ii) in section 20'— (a) in sub-section (1), the words, letter, brackets‘and figures ‘-"or ; in clause (r) of sub~sECtlon (2) of section 43" shall be omitted; (b) sub-sections (3) and (6) shall be omitted; (iii) in section 34, in sub-section (8), for the words “shall follow such procedure as may be prescribed" the words “shall follow such procedure, principles of proof, rules of limitation and guiding principles as may be prescribed” shall be substituted and he‘deemed always to have been "subrlihfied; (iv) in section 39, the Explanation thereto shall be omitted and be deemed always to have been omitted ; ‘ , (v) 'in section 48, in sub-section (2) — (a) in clause (d), at the end, the words "and subject thereto, such proceedings shall be continued and concluded as if this Act had not been passed” shall be inserted and be deemed always to have been inserted; ' , " (b) in clause (a), at the end, the words and its decision shall be final” shall be inserted and be deemed always to have been inserted ; (c) in clause (12), for the words ”shall stand transferred to the District Indge and his decision shall be final,” the words ,"shall be disposed of by the State Government and its decisron shall be final" shah be subniuucd and be demned to have been subflihued u (d) in clause (1’), the poi'tion beginning with the words ‘ like-wise" and ending with the words "after the commencement of ‘ this Act" shall be omitted; (c) after clause (1‘), the following clause shall be inserted, namely :— " and _ 9. . and ‘sub- Act, ”188 be, one t of the of comm or a Cou of Small not bein commen jurisdict' District under t! by that ’—

377 ghT MUM 1T4F, 16 ittaTa7, 1972. 7

4, the

Lm any s lease, of the

ice of ipation xnence- nt Act, ring of -lent of >sit the Imitted ie suit, for use of any repre-

me on iefence

3eroga-

Rent

lowing ,ituted,

. •

s heirs of his

res "or d ;

w such cedure, IS may e been

ind be

), such ad not e been

1 shall been

to the iall be

final"

"and Lent of

serted,

" (rr) where any permission referred to in section 3 of the old Act has been obtained on any ground specified in sub-section (1) or sub-section (2) of section 21, and has become final, either before the commencement of this Act, or in accordance With the provisions of This sub-section, after the commencement of this Act, and a suit for the eviction of the tenant has not been instituted, the landlord may apply to the prescribed authority for his eviction under section 21, and thereupon the prescribed authority shall order the eviction of the tenant from the build- ing under, tenancy; and it shall not be necessary for the pres- cribed authority to satisfy itself afresh as to the existence of any ground as aforesaid, and such order shall be final and shall not be open to appeal under section 22 ;"

9. Any suit of the nature referred to in the proviso to sub-section (1) Transitory

. and sub-section (2) of settion 25 of the Bengal, Agra and Assam Civil Courts Prunmunl Act, 1887 (whe,ther its value exceeds two thousand rupees, or as the case may be, one thousand rupees, or not) or the proviso to sub-section (3) of section 15 of the Provincial Small Cause Courts Act, 1887, instituted before the date of commencement of this Act in any Court other than a Court of Small Causes or a Court of Civil Judge or Munsif exercising jurisdiction of a Judge of a Court of Small Causes and pending in that Court immediately before the said date, not being a suit in which the recording of oral evidence for any party has commenced or concluded• before the ,said , date, shall upon the conferment of jurisdiction or enhanced pecuniary jurisdiction on a Civil Judge, Munsif, District Judge or Additiontal District Judge or on a Court of Small Causes under the said provisions stand transferred to such Court and shall _ - be decided

by that Court.

atlit,n t

ikffra qmaTftztR, Rflaa

eftegane.110--r{410 217 1r4e (t0)-1972. 1,967+250+1,500 (no) f

eat gist mm m, 16 firm, 1972 7 “ (rr) where any permission referred to in section 3 of the old Act has been obtained on any ground specified in subsection (1) or sub-section (2) of section 21, and has become final. 4; the I m an 54c“; either before the commencement of this Act. or in accordance of the , i with the provisions of this subsection, after the commencement cc of ,r‘ of this Act, and a suit for the eviction of the tenant has not been .pmon , i instituted, the landlord may apply to the prescribed authority . ence. . 5-3 for his eviction under section 2], andthereupon the prescribed . t Act, " ' authority shall order the eviction of the tenant from the build- ' ing unden tenancy,- and it shall not be necessary for the pres- in of engt of cribed authority to satisfy itself afresh as to the existence of -sit the v any ground as aforesaid, and such order shall be final and shall Imitned , not be open to appeal under section 22 ;" e suit, ‘ , i .or use 9. Any suit of the nature referred to in the proviso to sub-section (1) “3“er 'oiilany _‘ i and sub-section (2) of settion 25 of the Bengal, Agra and Assam Civil Courts ”mmmm répre. ' ~~ 'Act. 1887 (whether its value exceeds two thousand rupees, or as the case may me on - ’ be, one thousand rupees, or not) or the proviso to sub-section (3) of section 15 defence ‘;> of the Provincial Small Cause Courts Act, 1887, instituted before the date ‘ of commencement of this .Act in any Court other than a Court of Small Causes 5 ', -. y or a Court of Civil Judge or Munsif exercising jurisdiction of a Judge of a Court ”933‘ ', of Small Causes and pegflg in that Court immediately before the said date, “ not being a suit in which the recording of oral evidence for any party has , Rent commenced or concluded-before the .said .tlate, shall upon the confer-ment of e _ jurisdiction or enhanced pecuniary jurisdiction on a Civil Judge, Munsif, lowing 5‘ District Judge or Additional District Judge or on a Court of Small Causes iluled, :f ‘ under the said provisions SW shal1_be decided . - Q. ' . _ by that Court. . s h'eirs ‘ ""‘ / m a, of his “ - a . :. ‘ m anyhow, ; M «fast I res “or i ,1; “1 “c. w such “ cedure, ‘ r 15 may 6 been and be 0, such ad not ‘ e been 1 shall been , to the all be final" d ; "and . i ‘ ent of : serted, " fiaQfiaw~§To~~1°€io 217 m (F5o)—1972. 1,967+2so+1,5oo (fie):