Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bengal, Agra And Assam Civil Courts (Jharkhand Amendment) Act, 2002 11 of 2002 CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 19 of (Act 12 of 1887) 3. Amendment of section 21 of Act 12 of 1887 Bengal, Agra And Assam Civil Courts (Jharkhand Amendment) Act, 2002 11 of 2002 PREAMBLE To amend the Bengal, Agra and Assam Civil Courts Act, 1887 in its application to the State of Jharkhand. Be it enacted by the Legislature of the State of Jharkhand in the Fifty third Year of the Republic of India as follows:- 1. Published in Jharkhand Gazette (ex-ord.) dated 9.8.2002. 1. Short title, extent and commencement :- (1) This Act may be called the Bengal, Agra and Assam Civil Courts (Jharkhand Amendment) Act, 2002. (2) It extends to the whole of the State of Jharkhand. (3) It shall come into force at once. 2. Amendment of Section 19 of (Act 12 of 1887) :- In Section 19 of the Bengal, Agra and Assam Civil Courts Act, 1887 (Act 12 of 1887) (hereinafter referred to as the said Act):- (i) In sub-section (1) for the words "twenty thousand" the words "fifty thousand" shall be substituted; (ii) In sub-section (2) for the words "thirty thousand" the words "one lac" shall be substituted. 3. Amendment of section 21 of Act 12 of 1887 :- in Section 21.- (i) In clause (a) of sub-section (1) for the words "Sixty thousand" the words "two lac fifty thousand" shall be substituted; (ii) After clause (b) of sub-section (1), the following proviso shall be inserted, namely.- "Provided that the High Court may at any time decide/direct that any Appeal or class or group of Appeals filed before it at any time, shall be transferred to District Judge or Additional District Judge, and on such decision being taken or order being passed by the High Court, such Appeal or class or group of Appeals shall so stand transferred to such a transferee court which shall hear and dispose of such an Appeal or class or group of Appeals, as if, the same had been filed before it under clause (a)".