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THE PRESIDENCY SMALL CAUSE COURTS (BOMBAY AMENDMENT) ACT, 1952
BOMBAY ACT No. XVII OF 1952
29th August, 1952
An Act to amend the Presidency Small Cause Courts Act, 1882, in the application to the State of Bombay
WHEREAS it is expedient to amend the Presidency Small Cause Courts Act, 1882, in its application to the State of Bombay for the purposes hereinafter appearing; It is hereby enacted its follows -
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Presidency Small Cause Courts (Bombay Amendment) Act, 1952;
(2) It shall come into force on such date as the State Government may by notification in the Official Gazette Specify.
SECTION 02: AMENDMENT OF SECTION 18 OF I ACT, XV OF 1882
In section 18 of the Presidency Small Cause Courts Act, 1882 (hereinafter called the said Act), for the words "two thousand rupees", wherever they occur, the words "three thousand rupees" shall be substituted.
SECTION 03: AMENDMENT OF SECTION 20 OF ACT XV OF 1882
In section 20 of the said Act, for the words "two thousand rupees" wherever they occur, the words "three thousand rupees" shall be substituted.
SECTION 04: AMENDMENT OR SECTION 22 OF ACT XV OF 1882
In section 22 of the said Act, in clause (c), for the words "two thousand rupees" the words "three thousand rupees" shall be substituted.
SECTION 05: AMENDMENT OF SECTION 41 OF ACT XV OF 1882
In section 41 of the said Act, for the words "two thousand rupees" the words "three thousand rupees" shall be substituted.
SECTION 06: AMENDMENT OF SECTION 92 OF ACT XV OF 1882
In section, 92 of the said Act, for the words "State, Government" the words High Court" shall be substituted.
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