LexThe CHHATTISGARH CIVIL COURTS ACT, 1958
Chhattisgarh · state statute
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MADHYA PRADESH ACT
No. 19 of 1958
THE MADHTA PRADESH CIVIL COURTS ACT, 1958
TABLE Qp CONTENTS
Sections
CHAPTER I
Preliminary
I. Short title, extent and commencement.
2. Definition.
CHAPTER II
Constitution of .Civil Courts
3. Classes of Civil Courts.
4. Civil Districts.
5. Establishment of Civil Courts.
6. Original Jurisdiction of Civil Courts.
7. Principal Civil Court of original Jurisdiction.
8. Appointment of additional Judges.
9. Power to invest certain Civil Courts with Small Cause
Court jurisdiction.
10. Exercise of jurisdiction of District Court by Civil Judges
in certain proceedings.
11. Jurisdiction under the Indian Divorce Act.
12. Place of sitting of Civil Courts.
CHAPTER III
Appellate Jurisdiction
13. Appellate Jurisdiction.
CHAPTER IV
Administrative Control
14. Superintendence and control over Civil Courts and the
Judges in the district.
15. Power to distribute business.
Page
36
36
37
37
37
37
38
38
38
38
39
39
40
41
41
16. Judges not to try cases in which they are personally interested. 41
CHAPTER V
Miscellaneous Provisions
17.
18. Temporary vacancy in the office of the District Judge.
19. Delegation of powers of District Judge.
20. Continuance of powers of officers.
21. Vacations.
42
42
42
42
.,
-
-
THE MADHYA PRADESH CIVIL COURTS ACT, 1958
Sections
22. Seal.
23. Power to make rules.
24. Repeals and savings.
25. Transitional provisions.
26. Construction of references.
27. Pending suits and proceedings.
27-A. Removal of difficulty.
28. Amendment oflaws relating to Courts of Small Causes.
SCHEDULE
Page
42
42
43
43
44
44
44
44
45
Iii
Short title, extent and
commencement.
Definitions.
MADHYA PRADESH ACT
(No. 19 of 1958)1
THE MADHYA PRADESH CIVIL COURTS ACT, 1958
(Received the assent of the President on the 17th July, 1958; assent first published
in the "Madhya Pradesh Gazette" on the 1st August, 1958)
An Act to consolidate and amend the law relating to Civil Courts in Madhya Pradesh.
Be it enacted by the Madhya Pradesh Legislature in the Ninth Year of the
Republic oflndia as follows :-
CHAPTER I
Preliminary
I. (I) This Act may be called the Madhya Pradesh Civil Courts Act,
1958.
(2) It extends to the whole of Madhya Pradesh.
(3) It shall come into force on such date 2 as the State Government may,
by notification, in the Official Gazette, specify in this behalf:
[2. In this Act, unless the con text otherwise requires,~
(a) "cadre of Higher Judicial Service" means the cadre of District Judges
and shall include the DistrictJudge, Additional Judge to the Court
of District Judge and Additional District Judge;
Cb) "cadre of Lower Judicial Service" means the cadre of Civil Judges
consisting of Civil Judge Class I and CivHJudge Class II;
(c) "supernumerary cadre of Additional District Judges" means a cadre
ofAdditional DistrictJudges who have not been absorbed in the
cadre of Higher Judicial Sercive;
"value" with reference to a suit or original proceedings means the
amount or value of the subject matter of such suit or original
proceedings.JD
!. For Statement of Objects and Reasons (in English} see "Madhya Pradesh Gazette," dated
21st March 1958, pages 74-75 and (in Hindi) 83. For proeeedings in Assembly see Madhya
Pradesh Vidhan Sabha Proceedings, 1958, Volume III, pages 2362 ·to 2380, 2917 and 3283
to 3306.
2. ht January 1959, see Law Department Notifi@ation No 40814-7375-XXI-B dated the
22nd December 1958, published in "the Madhya Pradesh Gazette;" dated the 26th
Deember 1958.
3. Subs. by M.P. Act 17 of 1982, S. 3.
..
-
THE MADHYA PRADESH CIVIL COURTS ACT. l!>SI 37
CHAPTER II
Constitution of Civil Courts
3.(1 ]1 In addition to the Courts established under any other law for the
time being in force, there shall he the following classes of '.Courts, namely :--
(I) the Court of the District Judge;
(2) the Court of the Additional District Judge;
(3) the Court of the [Civil Judge Class I ;] 2 and
(4) the Court of the [Civil Judge Class II.]3
[(2) A Presiding Officer of the Court of District Judge, Additional Judge
to the Court of District Judge or Additional District 'Judge shall be from the
cadre of Higher J udiciai Service : ·
Provided that a Judge from the supernumerary cadre of Additional
District Judge may also be appointed for the time being, to a court of Additio
nal District Judge.
(3) An Additional Judge to the court of Civili Jndgc may be appointed
from the cadre of Lower Jndicial Service,
(4) The court of District Judge shall include the court of Additional
Judge to the Court of District Judge ~r.td the ~!?urt of Civil Judge Class I or
Class II shall include the court of Add1t1onal C1v1l Judge to that court.] 4
[4. (I) For the parposes of this_ ~\c\ a _revenue district notified ·by the
State Government shall also be the civil d,stnct:
Provided that the State Government may, on the recommendation
of the Hi;;h Court, airer the limits or number of such civil districts or create
new civil districts.
(2) Upon the alteration of the limits ?r the number of civil districts
oc creation of new civil districts t,ndcr sub-secl10n (!), the High Court shall
make such consequential orders as it may deem fit in respect of the transfer of
suits, appeals andyr:'ce_cdi_nis:s from the courts of existing ?istricts to ~ther courts
acquiring territorml .1unsd1ctJOn as a result of such alt<;ratwn or creatJOn, as also
for a:1y other matter a,ici!lary thereto. ]5
5. The State Government shall establish-
(a) the Court of the Distrtct Judge for each Civil District; and
(b) so many Court of Additional District Judge, [Civil Judges
Class 1]2 and [Civil .J ndge Class II]3 for each civil district, as it
may think fit.
6. ( l) Subject to the provisions of any law for the time being in force,-
the Court of the [Civil Judge Class Il] 3 shall have jurisdiction
to hear and determine any suit or original proceeding of a
value not exceeding Rs. 10,000;
1. Re-nun,bered by :\1.P. Act 17 of 1982, S. 4.
2. Subs. by S. 2, ibid, for "Civil Judge (Class I)".
3. Subs. by S. 2, ibid, for "Civil Judge (Class II)"',
4. Ius. by S. 4, ibid.
5. Subs, by S. 5, ibid.
6. Subs. by M. P. Act 5 of 1979, S. 2 (l)
Classes of Civil Coutu.
Civil Districts.
Establishment of Civil Courts,
Original jurisdiction of Civil
Courts.
38 THE MADHYA PRADESH CIVIL COURTS ACT, 1958
(b) the Court of the [Civil Judge Class IJ1 shall have jurisdiction to hear
and determine any suit or original proceeding of a value not exceed
ing Rs. 20,000 ;]
( ) the Court of the District Jud,c __ e and the Court of the Additicnal' C
District Judge shall have jurisdiction to hear and determine any suit
or original proceeding without restriction as rega.rds value.
(2) The local limits of the jurisidiction of tLe Ccurts specified in cl.cuses (c)
and (h) of sub-section (I) shall be such as the State Government may, by noti
fication, define.
Principal Ci'fil Olart of orig
inal jurisdicllOn.
Appointment of additional
judges.
Power to invest Certain Civil
Courts with Small Cause
Court Jurisdiction.
Exercise of Jurisdiction of
District Court by Civil Judges
in certain proceedingS.
[(3) Nothing in clauses (a), (b) and (c) of sub-section (1) shall affect any
suit or original proceedings instituted before 26th January. 19i9.] 2
i. (1) The Court of the District Judge shall be the Principal Civil Court
of original jurisdiction in the civil cli~trict.
[(2) An Additional Judge to the Court of a District Judge, an Ad
ditional District Judge and an Additional Judge to the Court of an Additional
District Judge shall discharge any of the functions of a District Judge, including
the functions of Principal Civil Court of original jurisdiction which the District
Judge may, by general or sp~cial order, assign to him and ~n ~he discharge of
such functions he sl;iall exercise the same powers as the District J udge.] 3
•[8. (1) An AdditionalJudge or Judges to the Court of District Judge,
Additional District Judge, [Civil Judge Class IJ1 or [Civil Judge Class II]5 may,
whenever it appears necessary or expedient, be appointed to the Court o'
District Judge or Additional District Judge or [Civil Judge Class I]1 or [Civil
Judge Class II]5, as the case may be, and such Additional Judge shall exercise
the jurisdiction of the_ Court to which he is appointed and the powers oi the
Judge ther~of, subject to any general or special or~ers ~f the authority by which
he is <\ppomted as to the Class or Value of the smt which he may try, hear or
determine.
(2) An officer may be appointed an Additional .Judge cf enc or more
Courts and an Officer who is a Judge of one court may be appointed an Ad
ditional Judge of another Court or of other Courts.]
9. [(I) The High Court may, by a notification, invest any civil court with
the powers of a court of Small Causes under the law for the time being in force
in any area relating to the Court of Small Causes. Such power shall be exercis
able ir, cases arising within the limits of the Court's jurisdiction or in any specified
area within such limits.] 6
(2) The value of suits of small c:cuse nature shall not exceed one
thousand rupees in the case of the Court of a District Judge or an Additional
District Judge, five hundred rupees in the case of the Court of a [Civil Judge
Class 1]1 and two hundred rupees in the case of the Court of a [Civil Judge
Class 11]5
10. The High Court may, by general or special order, authorise any
[Civil Judge Class 1)1 to take cognizance of, and any DistrictJudge to transfer
J. Subs. by M.P.Act.17ofl982,S. 2, for 'Civil Judge (Class I)'.
2. Subs. by M. P. Act 5 of 1979, S. 2(2).
3. Subs. by M. P. Act 7 of 1980, S. 2.
4. Subs. by S. 3, ibid.
5. Subs. by S 2. ibid for' Civil Judge (Class II)' •
6. Subs. by M. P. Act 17 of 1982, S 6·
-
THE MADHYA PRADESH CIVIL COURTS ACT, 19S8
to a [ Civil Judge class I] 1 under his control, any proceeding or any class of
proceedings, specified in such order, arisin!J under- ,.
(a) Parts I to VIII of the Indian Succession Act, 1925 (No.
XXXIX or 1925); or
(b) Part IX of the Indian Succession Act, 1925 (No. XXXIX of
1925) which cannot be disposed ofby District Delegates; or
(c) The Guardians and Wards Act, 1890 (Ko. VIII of 1890); or
(d) The Provincial Insolvency Act, 1920 (No. V of 1920).
(2) Notwithstanding anything contained in section 388 of the Indian
Succession Act, 1925 (No. XXXIX of 1925), the High Court may, by general
or special order, invest any Judge inferior in grade to the District Judge with
power to exercise the functions of a District Judge under Part X of that Act.
(3) The District Judge may withdraw any such proceeding taken
cognizance of by, or transferred to, a [Civil Judge Class 1]1 under his control,
and may either dispose it of himself or transfer it to any other competent Court.
(4) Proceedings taken cognizance of by, or transferred to, a [Civil
Judge Class I] 1 under this secti_on shall b~ disposed of b}'. him, in accordance
with the law and rules applicable to like proceedmgs m the Court of the
District Judge.
39
] I. The Court of the District Judge and the Court of the Additicnal Jurisdiction under the Indian
District Judge shall have jurisdiction to hear and determine any original Di,orce Acts.
proceeding under the Indian Divorce Act, 1869 (Ko. IV of 1869) and shall be
deemed to be the District Court under that Act for the Civil District.
]2. [(1)]2 Every Court shall be held at such place or places as the High PlaceofsittingofCivil Courts.
Court may, by notification,_ d!rect or, i~ t~e :tb~ence ofan}'. such direction, at
any place within the local hm1ts of the .1unsd1ct10n of the Court.
(
[(2) Every Additional Judge to a court establish'd under this Act shall
sit at such place or places within the local limits of thcjc:ri,dicticn of the court
to which he is an Additional Judge, as the High Court may direct.
(3) The District Jud~e and other Judges of the ~istrict, may _wit] ~he
previous sanction of the High <?ourt and after due notice to the parl!es, sit
temporarily for takmg up particular case or class of cases at any other place
within the district. ]3
J. Subs by M.P. Act 17 of 1982, S. 2 for "CivilJndge (Class T)".
2. Renumbered by S. 7, ibid.
3. Ins. ibid,
411
Appellate Jurisdiction,
THE MADHYA PRADESH CIVIL COURTS ACT, 1958
CHAPTER III
APPELLATE JURISDICTION
13. (I) Save as otherwise provided by any law for the time being in force,
appeals from decrees or orders of Courts exercising original Jurisdiction shall lie
as follows :~
(a) from a decree or order of the Court of the [Civil Judge Classl)l
or of the [Civil Judge Class II ]2 to the Court of the District
Judge ;
(b) from a decree or order of the Court of the District Judge or
Additional District Judge to the High Court.
[Explanation.--The court of the Civil Judge or the court of the District
Judge shall include an Additional Judge to that court.] 3
[(2) Notwithstanding the fact that a suit or proceeding was instituted or
commenced prior to 26th January, 1979 and appeal against any decree or order
passed in such suit or proceeding shall lie as provided in sub-section (1).
(3) Nothing in this section shall apply to any appeal instituted before 26th
January, 1979] 4
1. Subs by M.P. Act 17 of 1982, S. 2 for "Civil Judge (Class I)".
5. Subs. by S. 2, ibid, for "Civil Judge (Class II)".
3. In,. hy S. B, ibid.
4, 1ns, by lvL P. Act 5- or 1979, S. 3.
•
THE MADHYA PRADESH CIVIL COURTS ACT, 1958
CHAPTER IV
41
ADMINISTRATIVE CONTROL
P4: Subject to the gen~ral superintendence andcontrol of the High Court,
the District Judge shall supermtend and control a11 other ci\·il courts established
including a11 Additional Judges appointed to such courts under this Act in the
local area within his jurisdiction, and in the discharge of such functions it shall
be his duty to-
(a)
(b)
(c)
inspect or cause to be inspected the proceedings of the courts,
judges and offices under his control ;
give such administrative directions with respect to any matters
as he may think fit; and
call for such reports and returns from the subordinate courts
and Judges in the district as may be prescribed by the High
Court or as he may require for administrative purposes.] 1
[!5. (1)(2) Notwithstanding anything contained in the Code of Civil Proce
dure, 1908 (V of I 903), or the law relating to Courts of Small Causes, for the time
being in force in any area, or in any other provisions contained in this Act, the
District Judge may, by order in writing, direct that any civil business cognizable
by his court or by other civil courts established under section 5, in his civil dis
trict, shall be distributed· amongst himself and Additional Judges, if any, of his
court, as also amongst other courts under his control and amongst Additional Judges
of such other court's 'in terse' in such manner as he deems fit:
Provided that, except in so far as it may affect the exclusive jurisdiction of
a Court of Small Causes, or of a court invested with the jurisdiction of a Court
of Small Causes, a direction given under this section shall not empower any court
to exercise powers or deal with business beyond the limits of its pecuniary and
notified territorial jurisdiction.]"
(2) Any judicial act in any suit, appeal or proceeding, instituted in a
Court of competent jurisdiction. shall not be invalid only by reascn of the fact
that such institution was not in accordance with the order of distribution of
business referred to in sub-section (!).
(3) Whenever it appears to any Court, as is referrl"'d to in sub-section (2)
that institution of any suit, appeal or proceeding, pending before it, was not in
conformity with the order of distribution of business made under sub-section (!),
it shall submit the record of such suit, appeal or proceeding, as the case may be,
to the District Judgr for appropriate orders, and the District Judge in relation
thereto may pass orders either transferring the concerned record to proper court
as per order of distribution of business or otherwise to any other Court of com
petent jurisdiction.
(4·> In distribution of civil business under sub-section (!), the District
Judge 'shall be guided by such principles :1s the High Court may, by rules,
prescribe.]
16. (!) No Judge of a Court under this Act shall hear or determine any
suit, appeal or other proceeding to which he is a party or in which he is directly
or indirectly interested.
[(2) If any such suit, appeal or other proceeding comes before any
civil court in the district or before an Additional Judge to such court, the Judge
shall refer the case along.vith .the record thereof and his report regarding the
attending circumstances to the District Judge, who may either dispose of such
case himself or subject to the limits of pecuniary jurisdiction, make it over or
transfer it to another court or Additional judge to any of the courts in the
district, as the case may be, for disposal. •
(3) If any such suit, appeal or other proceeding comes before the
District Judge himself, he may either make over such case to any Additional
Judge of his court, or transmit the record alongwith his comments on the
attending circumstances to. the High Court for appropriate orders.]'
1. Subs. by M. P. Act 17 of 1982, S. 9.
2. Subs. by M. P. Act 5 of 1979, S. 4.
3. Subs by M. P. Act I 7 of I 982, S. I 0,
4. Subs. by S. II, ibid.
Superintendence and control
over Civil . Courts and the
Judges in the district.
Power to distribute business.
Judges not to try cases in
which they are personally
interested.
42 THE MADHYA PRADESH CIVIL COURTS ACT, 1958
Temporary vacancy in the
office of the the District Judge.
Delegation ,of powers of District
Judge.
[17.
CHAPTER V
MISCELLANEOUS PROVISIONS
•. )1
[18. · In the event of death of a District Judge or his absence from civil
district on leave or in the event of his being prevented from performing his
duties by illness or other cause, senior most judge, according to cadre seniority
as per hierarchy of the cadres, shall assume charge of the District Court, with
out interruption to his ordinary duties; and while so in charge, shall perform
the duties of a District Judge with respect to the filing of suits a.nd appeals,
receiving pleadings, petitions, execution of processes, return of writs and the like;
and shall further have power and jurisdiction to dispose of emergent inter
locutary matters of such nature, as the High Court may by rules prescribe and
the Judge so incharge shall continue in such charge until the office of the
District Judge has been resumed or assumed by an officer duly appointed thereto.
19. Any District Judge leaving the headquarters and proceeding on duty
to any place within his District, may delegate to the senior most Additional
Judge of his Court at the headquarter or where there is no Additional Judge,
to a Civil Judge at the headquarters, the powers of performing such duties as
may be emergent and of disposing of any emergent matters as may be specified
under section 18 and such Judge shall be deemed to be a Judge in charge of
the court of the District Judge.]2
Continuance of powers of 20. Where any person holding an office in thf' service of the State Govern-
officers. ment who has been invested with any powers under this Act throughout any
local area is transferred or posted to any equal or higher office of the same nature
wi.thin a like local area, he shall unless the High Court otherwise directs or has
othei;wise directed, exercise the same powers in the local area to which he is so
transferred or posted.
Vacations.
Seal.
Power to make rules.
21. (1) Subject to the approval of the State Government the High Court
shall prepare a list of days to be observed in each year as holidays in the Civil
Court subordinate thereto.
(2) The list shall be published in the Official Gazette.
(3) A judicial act done by a court on a day specified in a list published
under sub-section (2) shall not be invalid by reason only of its having been
done. on that day.
[(4) The District Judge may make such arrengements, as he may
deem fit, for disposal of urgent civil matters during such vacation.]3
22. Every Civil Court shall use a seal of such form and dimensions as
the State Government may prescribe on all processes and orders issued, and
on all decress passed, by it.
[23. (1) The High Court may, from time to time, make rules for carry
ing out all or any of the purposes of this Act.
(2) In particular and without prejudice to the generalitv of the fore
going power, such rules may provide for all or any of the rollow'.ing matters:-
(a) supervision and inspection of aJ! courts subordinate to it;
( b) fees to be charged for processes issued by civil courts, or by
any officer of any such court and the fee payable in any suit or
proceeding in any such court by any party to such suit or
proceeding in respect of the fees of the pleader of any other
party to such suit or proceeding;
(c) the manner in which proceedings of Civil Courts shall be kept
and recorded, the manner in which paper books for the hearing
of appeals may be prepared and the grant of copies;
I. Omitted bv M. P. Act 5 of 1979, S. 5.
2. Subs. by M. P. Act 17 of 1982, S. 12.
3. Sulos. by S. 13, ibid.
,
THE MADHYA PRADESH CIVIL COURTS ACT, 1958
(d) matters relating to officers of courts;
(e) persons who shall be permitted to act as petition writers in the
courts subordinate thereto, grant of licences to such persons,
conduct of business by them and· the scale of fees to be charged
by them, the authority by which breaches of rules shall be investi
gated and the penalties which may be imposed on them;
(f) prescribing. the principles for guidance of a District Judge for
distribution of civil business amongst courts in his civil district;
(g) emergent matters which a Judge incharge of District Court under
section 18 shall have a power and jurisdiction to dispose of.]1
24 .. The Central Provinces and Berar CourtsAct, 1917 (No.I of1917),
the Madhya Bharat Civil Courts Act, Samvat, 2009 (No. 43 of 1949), the Bhopal
and Vindhya Pradesh (Courts) Act, 1950(No XLI of 1950) and the Rajasthan
Civil Courts Ordinace, 1950 (No. VII of 1950), in so far as it is applicable to
Sit'Onj region, are hereby repealed :
Provided that the repeal of the enactments aforesaid shall not .affect -
(a)
(b)
(c)
the previous operation thereof; or
any penalty, forfeiture or punishment incurred in respect of any
offence committed against any enactment so repealed; or
any investigation, legal proceeding or remedy in respect of any
such punishment;
and any such investigation, legal proceeding or remedy may be instituted, con- ·
tinued or enforced, and any such penalty, forefeiture or punishment may be
imposed as if this Act had not been passed:
Provided further that all appointments, rules and orders made, jurisiction
and powers conferred under any of the repealed enactments or purporting
expressly or impliedly to have been so made or conferred, shall be deemed to
have been respectively made and conferred under the corresponding provisions
of this Act. ·
25. As from the date of the commencement of this Act ,-
(1) all existing Courts of District Judges and Additional DistrictJudges
shall respectively be deemed to be the Courts of District Judges
and Additional District Judges established under this Act;
(2) all existing Courts of Munsiffs in the Vindhya Pradesh, Bhopal
and Sironj regions and of Civil Judges of the Second Class in
the Mahya Bharat region shall be deemed to be the Courts of
[Civil Judges Class 11]2 established under this Act;
(3) all existing Courts of Civil Judges of the First Class in the Madhya
Bharat and Siroaj regions and of Subordinate Judges inthe
Bhopal region shall be deemed to be the Courts of [Civil Judges
Class 1]3 established under this Act;
(4) the existing Courts of Civil Judges in the Mahakoshal region
shall be deemed to be the Court of [Civil Judge Class II] 2 establis
hed under this Act except such of these Courts as may be specified
by the State Government by a notification to be theCourts of
[ Civil Judge Class I.] 3
Explanation.- In this section "existing Court" means a Court est
ablished under any of the enactments repealed by section 24 and
functioning immediately berore the commencement of this Act.
I. Subs. by M. P. Act 17 of 1982, S. 14.
2. Subs. by S. 2,ibirl.
3. Subs. by S. 2, ibid, for "Civil Judge (Class I ).
43
Repeals and Savings,
Transiti9nal provisions
44 THE MADHYA PRADESH CIVIL COURTS ACT, 1958
Construction of reference.
Feruling suits and proceedings.
Removal of difficulty.
Amendment of laws relating
,o Courts of Small Causes.
26. In every enactment passed before the commencement of this Act-
(i) any reference to a "Subordinate Judge" shall be deemed to be
a reference to the Court of the [Civil Judge Class 1]1 and any
reference to a Munsif shall be deemed to be a reference to the
Court of the [Civil Judge Class 11]2 established or deemed to be
established under this Act; and
(ii) any reference to a Civil Judge where no class is specified
shall in relation to the Mahakoshal region be deemed to be
a reference to the Court of[CivilJudge Class II] 2 established or
deemed to be established under this Act.
27. Every suit or other proceedings pending before any of the existing
Courts immediately before the commencement of this Act shall on such commence
ments stand transferred to the Court having jurisdiction under the provisions of
this Act and if there are more than one Court having such jurisdiction, to the
Court which the District Judge may specify in that behalf in accordance with
the provisions of this Act, and the Court to · which the proceeding so stand
transferred shall proceed to try, hear and determine the matter as if it had
been pending in that Court.
[27-A. If any difficulty arises in giving effect to the provisions of the Madhya
Pradesh Civil Courts (Amendment) Act, 1982, the High Court may, from
time to time, issue such orders and directions not inconsistent with the provisions
of the aforesaid Amendment Act, or transfer such cases from one court to the
other as it may deem fit. ]3
28. The Acts and Ordinance specified, in column (I) of the Schedule shall
be amended in the manner and to the extent specified in column (2) thereof.
!. ~ub,. by M. P. Acr 17 of 1982, S. 2, for "Civil Ju<)ges (Class II)".
2. Subs. by S. 2, ibid, for "Cvi!Judge (Class II)".
3. J ru;. by S. 15, ibid.
THE MADHYA PRADESH CIVIL COURTS ACT, 1958
SCHEDULE
(See sectioiz 28)
--- ------------------- --- -------------------------~
Name of Act or Ordinance Amendment
I 2
----------·-------- ----- ------
Provincial Small Cause Court
Act, 1887 (IX of 1887).
The Madhya Bharat Small
Cause Court Act, Samvat,
2006 (46 of 1949).
The Rajasthan Small Cause
Courts Ordinance, 1950
(VII of 1950).
In sub-section (3) of section 15, for the
words "State Government", the words "High
Court" shall be substituted.
After sub-section (2) of section 12, the following
sub-section shall be added, namely :-
''(3) Subject to as aforesaid, the High Court
may, by order in writing , direct that all suits
of a civil nature of which the value does not
exceed one thousand rupees shall be cognizable
by a Co,trt of Small Causes mentioned in the
order."
In sub-section (3) of section 13, for the words
"Government", the word "High Court" shall
be substituted.
- ---------------------------------- - --- --- -- -·-------------- --- -
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Short title and
commencement .
Amendment of
Section 6.
CHHAITISGARH ACT
(No. 28 of 2016)
THE CHHATTISCARH CIVCL COURTS (AMENDMENl) ACT, 2016
608 ( 1)
An Act further to amend the Chhattisgarh Civil Courts Act, 1958 (No. 19 of 1958).
Be it enacted by the Chhatt isgarh Legislature in the Sixty- seventh Year of the
Repub lic oflndia, as follows:-
I.
2.
(I) This Act may be called the Chhattisgarh Civil Courts (Amendment) Act, 2016.
(2) It shall come into force from the date of its publication in the Official Gazette .
In sub-section (I) of Section 6 of the Chhattisgar h Civil Courts Act, 1958 (No. 19 of 1958),
(i) In clause (a), for the word and figure "Rupees 25,000", the word and figure
" Rupees 5,00,000" shall be substituted; and
(ii) In clause (b), for the word and figure "Rupees 50,000" , the word and figure
" Rupees I 0,00,000" shall be substituted.