Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh High Court (Appeal To Division Bench) (Amendment) Act, 2013 2 of 2014 [18 February 2014] CONTENTS 1. Short title and commencement 2. Amendment of Section 2 Chhattisgarh High Court (Appeal To Division Bench) (Amendment) Act, 2013 2 of 2014 [18 February 2014] PREAMBLE An Act further to amend the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006. B e it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the Republic of India, as follows:-- * Published in the Chhatisgarh Rajsthan (Asadharan) dated 18-2- 2014 Page 174(1) 1. Short title and commencement :- (1) This Act may be called the Chhattisgarh High Court (Appeal to Division Bench) (Amendment) Act, 2013. (2) It shall come into force from the date of its publication in the Official Gazette. 2. Amendment of Section 2 :- After first proviso of sub-section (1) of Section 2 of the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 (No. 1 of 2007), the following shall be added, namely:-- "Explanation.--Where points raised in the petition before the Division Bench against the order or judgment of the Single Judge were adjudicated upon, by the Sub-ordinate Court, Tribunal or Quasi-Judicial Authority, as the case may be, it shall be presumed that such order or judgment by the Single Judge of the High Court has been passed in exercise of the supervisory jurisdiction under Article 227 of the Constitution of India."