LexThe Bengal, Agra and Assam Civil Courts (Bihar Amendment) Act, 2013
Bihar · state statute
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The Bengal, Agra and Assam Civil Courts (Bihar Amendment) Act, 2013
[Bihar Act 14, 2014]
AN
ACT
To amend the Bengal, Agra and Assam Civil Courts Ac t, 1887 (Act, 12 of
1887) in its application to the State of Bihar.
Be it enacted by the Legislature of the State of B ihar in the Sixty fourth year
of Republic of India as follows:-
1. Short title, extent and Commencement.- (1) This Act may be called the Bengal,
Agra and Assam Civil Courts (Bihar Amendment) Act, 2013.
(2) It shall extend to the whole of the State of the Bihar.
(3) It shall come into force 30 days after the date of its publication in the official
Gazette.
2. Amendment in Section-3 of the Bengal, Agra and Assam Civil Courts Act, 1887
(Act 12 of 1887).- In Bengal, Agra and Assam Civil Courts Act 1887 (A ct, 12 of
1887) (herein after referred to as the said Act) in Clause-(3) of Section-3 for the
words "Subordinate Judge" words and bracket "Civil Judge (Senior Division)" and in
Clause (4) for the words "Munsif " the words and br acket "Civil Judge (Junior
Division)" shall be substituted"
3. Amendment in Act, 12 of 1887.- In the said Act, the word "Subordinate Judge" and
the word "Munsif" wherever used shall be substitute d by the words and bracket
"Civil Judge (Senior Division)" and "Civil Judge (Junior Division)" respectively.
4. Amendment in Section-19 of the Act, 12 of 1887.- In the said Act in Section-19 the
words " the Jurisdiction of Munsif extends to all l ike suits of which the value does
not exceed Thirty thousand rupees" shall be substit uted by the words, numbers and
bracket "the Jurisdiction of Civil Judge (Junior Di vision) extends to all like suits of
which the value does not exceed rupees 1,50,000/-(One lac fifty thousand rupees)"
5. Amendment in Section-21 of the Act, 12 of 1887.- In the said Act in Clause (a) of
Sub-section (1) of Section-21 the words "Two lacs r upees" shall be substituted by
the number, bracket and words "rupees 10,00,000/-(rupees Ten lacs)"
6. Savings.- Notwithstanding anything contained in this Act, th e suits filed prior to the
enforcement of this Act shall remain unaffected.
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—————
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 697-571+300-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in