(1) This Act may be called the Delhi High Court (Amendment) Act, 1969.

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

2. (Incorporated in the principal Act).

3. (Incorporated in the principal Act).

4. (Incorporated in the principal Act).

5. Amendment of certain laws. (1) In Section 25 of the Punjab Courts Act, 1918 (Punjab Act 6 of 1918), as in force in the Union Territory of Delhi, for the words twenty-five thousand rupees , the words fifty thousand rupees shall be substituted.

(2) In the Himachal Pradesh (Courts) Order, 1948, in paragraph 20, for the words twenty-five thousand rupees , the words fifty thousand rupees shall be substituted.

6. Power of Chief Justice to transfer pending suits and proceedings to subordinate courts. The Chief Justice of the High Court of Delhi may transfer any suit or other proceedings which is or are pending in the High Court immediately before the commencement of this Act and in which no witnesses have been examined before such commencement to such subordinate court in the Union Territory of Delhi, or, as the case may be, Himachal Pradesh as would have jurisdiction to entertain such suit or proceedings had such suit or proceedings been instituted or filed for the first time after such commencement.