Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com COURT FEES (UTTAR PRADESH AMENDMENT) ACT, 1989 14 of 1989 CONTENTS 1. Short title, extent and commencement 2. Amendment of Schedule II of Act No. 7 of 1870 COURT FEES (UTTAR PRADESH AMENDMENT) ACT, 1989 14 of 1989 An Act further to amend the Court Fees Act,1870, in its application to Uttar Pradesh It is hereby enacted in the Fortieth Year of the Republic of India as follows: 1. Received the assent of the Governor on8.4.1989 and published in the U. P. Gazette (Extra.), Part-1, Section (KA), dated 10.4.1989. 1. Short title, extent and commencement :- (1) This Act may be called the Court Fees (Uttar Pradesh Amendment) Act,1989. (2) It extends to the whole of Uttar Pradesh. (3) It shall come into force on such date1 as the State Government may, by notification, appoint in this behalf. 1. Date of enforcement is 1.5.1989, vide Notification No. S.R.1492/X-525 (1)- 88, dated 29.4.1989. 2. Amendment of Schedule II of Act No. 7 of 1870 :- In Schedule II to the Court Fees Act, 1870, as amended in its application to Uttar Pradesh, in Article1 (Application or petition), in clause (f),-- (a) in sub-clause (i), for the words "Five rupees" the words "One hundred rupees" shall be substituted; and (b) in sub- clause (ii). for the words "Ten rupees" the words "Two hundred rupees" shall be substituted.