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THE UTTAR PRADESH OFFICIAL LANGUAGE (SUBORDINATE
COURTS) ACT, 19701
[U. P. Act No. 17 of 1970]
[ Authoritative English Text of the Uttar Pradesh Official Language
(Subordinate Courts) Act, 1970. ]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly
on March 9, 1970, and by the Uttar Pradesh Legislative Council on
March 12, 1970. ]
[Received the assent of the President on April 7, 1970 under
Article 201, of the Constitution of India and was published in the
Uttar Pradesh Gazette Extraordinary, dated April 8, 1970. ]
AN
ACT
to provide for the replacement of English by Hindi as the language of
judgements and orders of subordinate courts.
IT IS HEREBY enacted in the Twenty-first Year of the Republic of
India as follows :—
Short title and extent
1. (1) This Act may be called the Uttar Pradesh Official Language
(Subordinate Courts) Act, 1970.
(2) It extends to the whole of Uttar Pradesh.
Amendment of section 137 of Act V
of 1908
2. In section 137 of the Code of Civil Procedure, 1908, in sub-
section (3), the following proviso therto shall be inserted, namely :
“Provided that with effect from such date as the State
Government in consultation with the High Court may by notification in
the Gazette appoint, the language of every judgement decree or order
passed or made by such courts or classes of courts subordinate to the
High Court and in such classes of cases as may be specified shall only
be Hindi in Devanagri script with the international form of Indian
numerals.
Amendment of section 367 of Act V of 1898
3. In section 367 of the Code of Criminal Procedure, 1898, in
sub-section (1), the following proviso thereto shall be inserted, namely :
“Provided that with effect from such date as the State
Government in consulation with the High Court may by notification in
the Gazette appoint, the language of every judgement or order passed or
made by such Courts or classes of Courts subordinate to the High Court
and in such classes of cases as may be specified shall only be Hindi in
Devanagri script with the international form of Indian numerals.”
Repeal of
U. P. Ordinance no. 4 of 1970.
4. The Uttar Pradesh Official Language (Subordinate Courts)
Ordinance, 1970 is hereby repealed.
—————————————————————————————————————————— 1 . For Statement of Objects and Reasons please see Uttar Pradesh Gazette Extraordinary, dated
March 3, 1970.