Punjab 3 of 1966
hl551
Received the assent of the Governor of Punjab on the 20th March, 1966, and was first published in the Punjab Government Gazette Extraordinary, dated the 23rd February, 1966.
An Act to amend the Provincial Small Cause Courts Act, 1887, in its application on the State of Punjab.
Be it enacted by the legislature of the State of Punjab in the Seventeenth Year of the Republic of India as follows :-
[In view of such amendment it is not considered necessary to retain sub-section (3) of section 15 which is being omitted".]
- Short title.- This Act may be called the Provincial Small Cause Courts (Punjab Amendment) Act, 1966.
| Object & Reasons6 |
| Statement of Objects and Reasons. - "Sub-section (2) of section 15 of the Provincial Small Cause Courts Act, 1887, provides that all suits of a civil nature of which the value does not exceed five hundred rupees shall be cognizable by a court of Small Causes. Section 29 of the Punjab Courts Act, 1918, which enables the High Court to confer upon any subordinate judge the jurisdiction of a judge of a Small Causes Court has already been amended by the Punjab Courts (Amendment) Act, 1963, so as to raise the value of suits cognizable by such courts from five hundred rupees to two thousand rupees. It is proposed that the limit of five hundred rupees in sub-section (2) of section 15 of the Provincial Small Cause Courts Act, 1887 be suitably amended to two thousand rupees. |
- Amendment of section 15 of the Central Act. of 1887.- In section 15 of the Provincial Small Cause Courts Act, 1887, in its application to the State of Punjab, -
(1) in sub-section (2) for the words "five hundred" the words "two thousand" shall be substituted; and
(2) sub-section (3) shall be omitted.
