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THE ORISSA CIVIL COURTS (AMENDMENT) ACT, 2010
THE ORISSA CIVIL COURTS (AMENDMENT) ACT, 2010
[Published vide O.G.E. No. 1518 dated 24.9.2010 (w.e.f. 11.11.2010)]
[Act No. 7 of 2010]
[23rd September, 2010]
PREAMBLE
An Act Further to Amend the Orissa Civil Courts Act, 1984
BE it enacted by the Legislature of the State of Orissa in the Sixty-first Year of the Republic of India as follows:-
Section 1 - Short title and commencement
(1) This Act may be called the Orissa Civil Courts (Amendment) Act, 2010.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2 - Amendment of Section 16
In Section 16 of the Orissa Civil Courts Act, 1984 (hereinafter referred to as the principal Act),-
(i) in clause (a) of Sub-section (2), for the words "one lakh rupees" the words "five lakhs rupees" shall be substituted; and
(ii) after Sub-section (2), the following explanation shall be inserted, namely:-
"Explanation.-For removal of doubt, it is declared that in case of a suit and counter-claim, the jurisdiction of the appellate Court will be determined taking into account the valuation of the suit or counter-claim, whichever is more."
