ACT NO. 22 OF 2001
[ 29th August, 2001.]
An Act to repeal the Civil Courts Amins Act, 1856 and certain other enactments.
BE it enacted by Parliament in the Fifty- second Year of the Republic of India as follows:-
1. Short title.- This Act may be called the Judicial Administration Laws (Repeal) Act, 2001 .
2. Repeal.- The enactments specified in the Schedule are hereby repealed.
Schedule
THE SCHEDULE
(See section 2)
| S. No. | Year | Number | Title | |
| 1 | 1856 | 12 | The Civil Courts Amins Act, 1856 | |
| 2 | 1886 | 23 | The Bombay High Court (Letters Patent) Act, 1866 | |
| 3 | 1866 | 25 | The Unclaimed Deposits Act, 1866 | |
| 4 | 1867 | 13 | The Procedure of the High Court for Uttar Pradesh | |
| 5 | 1870 | 5 | The Unclaimed Deposits Act, 1870 | |
| 6 | 1877 | 4 | The Presidency Magistrates (Court-fees) Act, 1877 | |
| 7 | 1919 | 9 | The Punjab Courts (Supplementing) Act, 1919 | |
| 8 | 1937 | 25 | The Federal Court Act, 1937 | |
| 9 | 1948 | 1 | The Federal Court (Enlargement of Jurisdiction) Act, 1947 | |
| 10 | 1849 | 5 | The Abolition of Privy Council Jurisdiction Act, 1949 | |
| 11 | 1949 | 15 | The Rajasthan High Court Ordinance, 1949 | |
| 12 | 1950 | 15 | The Judicial Commissioners' Courts (Declaration as High Courts)Act, 1950 | |
| 13 | 1950 | 41 | The Bhopal and Vindhya Pradesh (Courts) Act, 1950 | |
| 14 | 1952 | 72 | The Mysore High Court (Extension of Jurisdiction to Coorg) Act, 1952 | |
| 15 | 1953 | 44 | The Manipur Court-fees (Amendment and Validation) Act, 1953 | |
| 16 | 1964 | 16 | The Goa, Daman and Diu Judicial Commissioner's Court (Declaration as High Court) Act, 1964 |
