Code of Civil Procedure (Rajasthan Amendment) Act, 1982

Code of Civil Procedure (Rajasthan Amendment) Act, 1982 1. Short title, extent and commencement. 2. Amendment of Section 137, Central Act 5 of 1908.

The Code of Civil Procedure (Rajasthan Amendment) Act, 1982

Rajasthan Act No. 7 of 1983

RJ490

[Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 16th May, 1983.]

(Received the assent of the President on the 8th day of May, 1983)

An Act further to amend the Code of Civil Procedure, 1908, in its application to the State of Rajasthan.

Be it enacted by the Rajasthan State Legislature in the Thirty-third Year of the Republic of India, as follows:-

1. Short title, extent and commencement.- (1) This Act may be called the Code of Civil Procedure (Rajasthan Amendment) Act, 1982.

(2) It shall extend to the whole of the State of Rajasthan.

(3) It shall come into force at once.

2. Amendment of Section 137, Central Act 5 of 1908.- In Section 137 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in its application to the State of Rajasthan, for sub-section (3), the following sub-section shall be substituted, namely:-

"(3) Wherever this Code requires or allows anything other than the recording of evidence to be done in writing in any such court, such writing shall be in Hindi in Devnagri Script with the international form of Indian numerals:

Provided that the court may in its discretion accept such writing in English on the undertaking of the party filing such writing, to file a Hindi translation of the same, within such time as may be granted by the court and the opposite party shall have a right to have a copy of such writing in Hindi."