The Uttar Pradesh Rajbhasha (Adhinastha Nyayalaya) Adhiniyam 1970

  
674 
 THE UTTAR PRADESH OFFICIAL LANGUAGE (SUBORDINATE 
COURTS) ACT, 19701 
[U. P. Act No. 17 of 1970] 
 [ Authoritative English Text of the Uttar Pradesh Official Language 
(Subordinate Courts) Act, 1970. ] 
 [Passed in Hindi by the U ttar Pradesh Legislative Assembly 
on March 9, 1970, and by the Uttar Pradesh Legislati ve Council on 
March 12, 1970. ] 
[Received the assent of the President on April 7, 1970 under 
Article 201, of the Constitution of India  and was published in the 
Uttar Pradesh Gazette Extraordinary, dated April 8, 1970. ] 
 AN 
ACT 
to provide for the replacement of English by Hindi as the language of 
judgements and orders of subordinate courts.  
 IT IS HEREBY  enacted in the Twenty -first Year of the Republic of 
India as follows :—  
Short title 
and extent 
1. (1) This Act may be called the Uttar Pradesh Officia l Language 
(Subordinate Courts) Act, 1970. 
(2) It extends to the whole of Uttar Pradesh.  
Amendment 
of section 
137 of Act V 
of 1908 
2. In section 137 of the Code of Civil Procedure, 1908, in sub -
section (3), the following proviso therto shall be inserted, namely : 
“Provided that with effect from such date as the State 
Government in consultation with the H igh Court may by notification in 
the Gazette appoint, the language of every judgement  decree or order 
passed or made by such courts or classes of courts subordinate to the 
High Court and in such classes of cas es as may be specified shall on ly 
be Hindi in Devanagri script with the international form of Indian 
numerals. 
Amendment 
of section 
367 of Act V 
of 1898 
3. In section 367 of the Code of Criminal Proc edure, 1898, in 
sub-section (1), the following proviso thereto shall be inserted, namely : 
“Provided that with effect from such date as the State 
Government in consulation with the High Court may by notification in 
the Gazette appoint, the language of ever y judgement or order passed or 
made by such Courts or classes of Courts subordinate to the High Court 
and in such classes of cases as may be specified shall only be Hindi in 
Devanagri script with the international form of Indian numerals.” 
Repeal of     
U. P. 
Ordinance no. 
4 of 1970. 
4. The Uttar Pradesh Official Language (Subordinate Courts) 
Ordinance, 1970 is hereby repealed. 
 
 
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1 . For S tatement of Objects and Reasons please see Uttar Pradesh Gazette Extraordinary , dated  
March 3, 1970. 
 
2  

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