The PROVINCIAL SMALL CAUSE COURTS (DELHI AMENDMENT) ACT, 1995

DEPARTMENT OF LAW, JUSTICE & LEGISLATIVE AFFAIRS 
 
NOTIFICATION 
Delhi, the 4th September, 1996 
 
F.14(23)/95-LA/389:- The following Act of Legislative Assembly received the assent of the 
President of India on 27th August, 1996 and is hereby published for general information:-- 
 
THE PROVINCIAL SMALL CAUSE COURTS (DELHI AMENDMENT) ACT, 1995 
(DELHI ACT NO. 8 OF 1996) 
(As passed by the Legislative Assembly of the National Capital Territory of Delhi) 
 
AN ACT 
 
To amend th e Provincial Small Cause Courts Act, 1887 as applicable to the National Capital 
Territory of Delhi. 
 
Be it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the Forty 
Seventh Year of Republic of India as follows:-- 
 
1.   Short Title extent and commencement :--  (i) This Act may be called the Provincial Small  
                                                                 Cause Courts (Delhi Amendment) Act, 1996. 
                                                              
   (ii) In extends to the whole of the National 
                                                                 Capital Territory of Delhi. 
                          (iii) It shall come into force at once. 
 
2.  Amendment of Section 15 :--- In its application to the National Capital Territory of Delhi,  in 
section 15 of the Provincial Small Cause Courts, 1887-- 
 
(i)   In sub -section (2), for the words “five hundred rupees”, the words “five thousand    
rupees” shall be substituted. 
 
(ii)   In sub-section (3) for the words “one thousand rupees”, the words “ten thousand rupees” 
shall be substituted. 
 
 
R.T.L. D’Souza, Under Secy. (L.A.) 
 

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