Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Civil Courts (Amendment) Act, 1984 19 of 1984 [21 May 1984] CONTENTS 1. Short Title 2. Amendment Of Section 5 Act 19 Of 1972 3. Amendment Of Section 9 4. Amendment Of Section 16 5. Amendment Of Section 17 6. Amendment Of Section 21 7. Amendment Of Section 24 Andhra Pradesh Civil Courts (Amendment) Act, 1984 19 of 1984 [21 May 1984] An Act further to amend the Andhra Pradesh Civil Courts Act, 1972. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-fifth Year of the Republic of India as follows:- * Received the Assent of the Governor on the 20th May, 1984. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 23rd August, 1983, page 7. 1. Short Title :- This Act may be called the Andhra Pradesh Civil Courts (Amendment) Act, 1984. 2. Amendment Of Section 5 Act 19 Of 1972 :- In the Andhra Pradesh Civil Courts Act, 1972 (hereinafter referred to as the principal Act), in section 5, in sub-section (2), for the words "rupees ten thousand", the words "rupees twenty thousand" shall be substituted. 3. Amendment Of Section 9 :- In section 9 of the principal Act, in sub-section (1), in sub-clause (a) of clause (ii), for the words "rupees fifteen thousand", the words "rupees thirty thousand" shall be substituted. 4. Amendment Of Section 16 :- In section 16 of the principal Act, in sub-section (2), for the words "rupees ten thousand", the words "rupees twenty thousand" shall be substituted. 5. Amendment Of Section 17 :- In section 17 of the principal Act, in sub-section (1), in sub-clause (a) of clause (ii), for the words " rupees fifteen thousand" the words "rupees thirty thousand" shall be substituted. 6. Amendment Of Section 21 :- In section 21 of the principal Act,- (a) in sub-section (1), for the words "place at which" in the two places where they occur, the words "place or places at which" shall be substituted. (b) In sub-section (3), for the words "the place appointed" the words "The place or places appointed" shall be substituted. 7. Amendment Of Section 24 :- In section 24 of the principal Act, in sub-section (1), in clause (i), for the words "two thousand rupees" the words "two thousand and five hundred rupees" shall be substituted.