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THE DELHI HIGH COURT (AMENDMENT) ACT, 2015
NO. 23 OF 2015
[10th August, 2015.]
An Act further to amend the Delhi High Court Act, 1966.
Be it enacted by Parliament in the Sixty-sixth Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Delhi High Court (Amendment) Act, 2015.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 5.
26 of 1966.
2. In sub-section (2) of section 5 of the Delhi High Court Act, 1966, for the words ‘‘rupees twenty lakhs’’, the words ‘‘rupees two crore’’ shall be substituted.
Amendment of Punjab Act VI of 1918, as in force in the National Capital Territory of Delhi.
3. In the Punjab Courts Act, 1918, as in force in the National Capital Territory of Delhi, in section 25, for the words ‘‘rupees twenty lakhs’’, the words ‘‘rupees two crore’’ shall be substituted.
Power of Chief Justice to transfer pending suits and proceedings to subordinate courts.
4. 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 to such subordinate court in the National Capital Territory of Delhi 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.
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