LexThe PUNJAB COURTS (DELHI AMENDMENT) ACT, 1994
Delhi · state statute
Open in Lexace · Ask the AI about this actf a t ; ^ ( 3 ) f a f a ^ r— u t s r f a f a tTfT ^ ^ ^ f a ^ f a ^ t ^^f a ct f a f a i f % f a n ; s r r f a T T T t f at • ^ f ^r if i f^ ^ f a i f ^ f a^ ^ i^ ?T T tf a * fk - f a f a f a f a ^ f a -^ n ^ ft i t fi ( 2 ) ^ ^ f a ^ ^f a q1 9 9 4 - f af a 1% f ^ 3ri f i rt % f a ir t f r ( 5 ) f [ f a f a ^f f a i ? f f a ^R T T T if a j 1 9 9 4 ^ ^ ^f^ ^ ^d] ^ f i ^ ^ t v ^ f a t; T tf af a T T^rs f at ¥ 2 9 1 0 , 1 3 0 0 , 0 0 0 ^ <f a f a ^r i r s r^ * ff a ^r f a f a f a tr ^ r r ( 1 ) ^ Jf a R f ^ <T^ : ^^^ ^ n - 2 ) ^ rf a f a ^ T , 1 ( 2 ) T 1^ 1 9 9 -1- 9 5 •f a ^ ^ 'f ' <^ ^ ^f ^ ^ f a i^T ^ ^ t ^ f a ? tf r f a ><r r r ^r^ 1 ^ r a ^ , 1 9 9 4 r 2 ) f a -f a ^ ; 1 9 9 4 1 9 9 4 ^ F H ) . / 11 6 4 1 : — ^^ ^^ 1 . 1 4 / l / 9 4 - f a . ^f a f ^^ T ^^ t ^ f f ^f a r f af ^^f ri r^ ^ n f a % f a f a nf a 3 9 ( 1) , 3 9 ( 3 ) , a n d 4 0 ( 1 ) t h e w o r d s a n d ' C i v i l J u d g e ' s h a l l b e s u b s t i t u t e d a n d , ( b ) f o r t h e w o r d s a n d e x p r e s s i o n ' A d d i t i o n a l J u d g e ' u s e d i n S e c t io n s 1 8 , 2 i , 3 8 ( 1 ) , 3 8 ( 2 ) , a n d 3 9 ( 2 ) , t h e w o r d s a n d e x p r e s s i o n ' A d d i t i o n a l D i s t r i c t J u d g e ' s h a l l b e s u b s t i t u t e d . V . 3 - V A N D E Y , D y . S e c y . f a ^ ^ t f a tr p r r t 5 ^x p r e s s i o n ( A s p a s s e d b y L e g is la ti v e A s s e m b l y o f t h e N a t io n a l C a p i t a l T e r r i t o r y o f D e l h i) A N A C T t o f u r t h e r a m e n d t h e P u n j a b C o u r t s A c t , 1 9 1 8 ( A c t N o . 5 o f 1 9 1 8 ) a s i n f o r c e i n t h e N a t i o n a l C a p it a l T e r r i t o r y o f D e l h i . B e i t e n a c t e d b y t h e L e g i ^ l a t i v e A s s e m b l y o f t h e N a t io n a l C a p it a l T e r r it o r y o f D e l h i i n t h e F o r t y - fi f t h y e a r o f t h e R e p u b l i c o f I n d ia a s f o l lo w s : 1 . S h o r t t i t l e & c o m m e n c e m e n t — ( 1 ) T h i s A c t m a y b y c a ll e d t h e P u n j a b C o u r t s ( D e l h i A m e n d m e n t ) A c t , 1 9 9 4 . ( 2 ) I t s h a l l c o m e i n t o f o r c e o n s u c h d a t e a s m a y b e n o t if i ed i n t h e O f f i c i a l G a z e t t e b y t h e G o v e r n m e n t o f t h e N a t io n a l G a p it a l T e r r i t o r y o f D e l h i i n t h is b e h a l f . 2 . A m e n d m e n t o f P u n j a b C o u r t s A c t , 1 9 1 8 ( P u n j a b A c t N o . 6 o f 1 9 1 8 ) — l i t t h e P u n j a b C o u r t s A c t 1 9 1 8 P u n j a b A c t N o . 6 o f t h e 1 9 1 8 ) a s e x t e n d e d t o t h e N a t i o n a l C a p i t a l T e r r i t o r y o f D e l h i . ( a ) f o r . w o r d s . a n d e x p r e s s i o n S u b o r d i n a t e J u d g e o c c u r i n g i n s e c t i o n s 1 8 ( 8 ) , 2 2 ( 1) , 2 6 , 2 7 ( 1) , 2 7 ( 2 ; , 2 8 ( 1 ) , 2 8 ( 4 ) , 2 9 , 3 0 ( 1 ) , 3 0 ( 3 ) , 3 0 ( 4 ) , 3 7 , 99 4)( D e lh i, A c t , N o . 4 o f 6 4 - 1 9 9 4 f a , f a , T p JJf a , 3 T ^ lf ar a N o . F . I 3 / 9 4 / 4 - J u d L / I I / 6 3 4 . — T h e f o l lo w i n g A c t o f L e g i s l a t i v e A s s e m b l y r e c e i v e d t l \ e a s s e n t o f t h e L t . G o v e r n o r o f D e l h i , o n t h e 8 t h A p r i l . 1 9 9 4 , a n d i s h e r e b y * p u b l i s h e d f o r g e n e r a ] i n f o r m a t i o n : ^ ^ H E P U N J A B C O U R T S ( D E L H I A M E N D M E N T ) / A C T , 1 9 9 4 3 9 ( 2 )3 3 ( 2 ) , ^ ^ , ^ ff a f ^ n t r tf r a s rf a i r a ^ t i f ^ ^ ?n ^ t p f a ; n 1 8 , 2 1 , 3 8 ( 1 ) , fat ) m r t o ^r a t ^ rf a ^ f f a f a f a ?f T Tf a ^r D f i L H I G A Z E T T E : E X T R A O R D I N A R Y A R T I V]