Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CODE OF CIVIL PROCEDURE (UTTAR PRADESH AMENDMENT) ACT, 1981 11 of 1981 [12th May, 1981] CONTENTS 1. Short title and extent 2. Amendment of Section 139 of Act No. 5 of 1908 3. Amendment of Code of Civil Procedure, 1908 CODE OF CIVIL PROCEDURE (UTTAR PRADESH AMENDMENT) ACT, 1981 11 of 1981 [12th May, 1981] An Act further to amend the Code of Civil Procedure, 1908 in its application to Uttar Pradesh 1. Received the assent of the Governor on May 12, 1981 and published in U. P. Gazette, Extra., dated 28th May, 1981, p. 2. 1. Short title and extent :- (1) This Act may be called the Code of Civil Procedure (Uttar Pradesh Amendment) Act, 1981. (2) It shall extend to the whole of Uttar Pradesh. 2. Amendment of Section 139 of Act No. 5 of 1908 :- In Section 139 of the Code of Civil Procedure, 1908, for clauses (b) and (c), the following clauses shall be substituted and be deemed always to have been substituted, namely :-- "(b) any person appointed in this behalf by a High Court or by a District Court; or (c) any person appointed in this behalf by such other Court as the State Government may, by general or special order, empower in this behalf;" 3. Amendment of Code of Civil Procedure, 1908 :- See U. P. Civil Laws (Amendment) Act, 1991, U. P. Act 17 of 1991, Chapter IV. Printed at U. P. Local Acts Vol-III at page 620.]