Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Madhyastham Adhikaran (Sanshodhan) Act, 2005 08 of 2005 [30 July 2005] CONTENTS 1. Short Title And Commencement 2. Definition 3. Amendment Of Section 2 And 20 4. Amendment Of Section 13 Chhattisgarh Madhyastham Adhikaran (Sanshodhan) Act, 2005 08 of 2005 [30 July 2005] An Act to amend the Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983. Be it enacted by the Chhattisgarh Legislature in the Fifty-sixth Year of the Republic of India, as follows:-- * Published in C.G. Rajpatra (Asadharan) dated 30-7-2005 Page 360(1). 1. Short Title And Commencement :- (1) This Act may be called the Chhattisgarh Madhyastham Adhikaran (Sanshodhan) Adhiniyam, 2005. (2) It extends to the whole State of Chhattisgarh. (3) It shall come into force from the date of its publication in the Official Gazelle. 2. Definition :- In this Act, unless the context otherwise requires.-- "Principal Adhiniyam" means the Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983 (No. 29 of 1983). 3. Amendment Of Section 2 And 20 :- In sub-section (1)(a) of Section 2 and subsection (1) of Section 20 of the Principal Adhiniyam, for the words and figures "Arbitration Act, 1940 (No. 10 of 1940)" the words and figures "the Arbitration and Conciliation Act, 1996 (No. 26 of 1996)" shall be substituted. 4. Amendment Of Section 13 :- In Section 13 of the Principal Adhiniyam for the word "Bhopal" the word "Raipur" shall be substituted.