Back
THE SIKKIM CIVIL COURTS (AMENDMENT) ACT, 2000
GOVERNMENT OF SIKKIM LAW DEPARTMENT GANGTOK.
No. 4/LD/2000 Dated : the 17th April , 2000
NOTIFICATION
The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on 7th day of April, 2000 is hereby published for general information:-
THE SIKKIM CIVIL COURTS (AMENDMENT) ACT, 2000
(ACT NO. 4 OF 2000)
An Act further to amend the Sikkim Civil Courts Act , 1978. Research institute of Tibetology (amendment)Act, 1976.
Be it enacted by the Legislature of Sikkim in the Fifty –first year of the Republic of India as follows :-
Short title and commencement.
1. (1) This act may be called the Sikkim Civil Courts (amendment ) Act, 2000.
(2) It shall come into force on such date as the High Court of Sikkim may, by notification in the Official Gazettee, appoint.
Amendment of section 16
2. In the Sikkim Civil Courts Act, 1987 (hereinafter referred to as the principal Act), in section 16, for sub-section (1) , the following sub-section shall be substituted, namely:-”.
“(1) Save as aforesaid, the jurisdiction of a Civil Judge (Senior Division) shall extend to all suits the value of which exceeds fifty thousand rupees but does not exceed sixty thousand rupees and the jurisdiction of Civil Judge(Junior Division) shall extend to all suits, the value of which does not exceed fifty thousand rupees”.
Amendment of section 19A
3. In the principal Act, forsection19A, the following section shall be substituted, namely:-
“19A. All suits and proceedings of a civil nature where in the value of subject matter exceeds fifty thousand rupees but does not exceed sixty thousand rupees pending in the Court of District Judge immediately before the commencement of the Sikkim Civil Courts (Amendment) Act, 1998, shall after such commencement, stand transferred to or be disposed of by the Civil Judges (Senior Division)”.
