Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com JUDICIAL ADMINISTRATION LAWS (REPEAL) ACT, 2001 22 of 2001 [August 29, 2001] CONTENTS 1. Short title. 2. Repeal. SCHEDULE 1 :- REPEAL OF ENACTMENTS JUDICIAL ADMINISTRATION LAWS (REPEAL) ACT, 2001 22 of 2001 [August 29, 2001] Prefatory Note Statement of Objects and Reasons. The Commission on Review of Administrative Laws which was set up by the Central Government on the 8th May. 1998 has recommended, inter alia, repeal of certain enactments relating to judicial administration. In pursuance of the recommendations of the Commission, the Central Government, after consultation with concerned Slate Governments, Union territory Administrations, High Courts and the Supreme Court of India, has decided to repeal 17 enactments mentioned in the Schedule to the Bill as they have either outlived their utility or have ceased to serve any purpose and have become obsolete. In the circumstances, it is considered appropriate to repeal these enactments. 2. The Bill seeks to achieve the above object. 1. Short title. :- This Act may be called the Judicial Administration Laws (Repeal) Act, 2001.1 1. Received the assent of the President on August 29,2001 and published in the Gazette of India, Extra., Pan II, Section 1, dated 29th August, 2001, pp.1-2, No. 29 2. Repeal. :- The enactments specified in the Schedule are hereby repealed. SCHEDULE 1 Year No. Subject or short title (1) (2) (3) 1856 12 The Civil Courts Amins Act, 1856 1866 23 The Bombay High Court (Letters Patent) Act, 1866 1866 25 The Unclaimed Deposits Act, 1866 1867 16 The Acting Judges Act, 1867 1869 13 The Procedure of the High Court for Uttar Pradesh 1870 5 The Unclaimed Deposits Act, 1870 1877 4 The Presidency Magistrates (Court-fees) Act, 1877 1919 9 The Punjab Courts (Supplementing) Act, 1919 1937 25 The Federal Court Act, 1937 1948 1 The Federal Court (Enlargement of Jurisdiction) Act, 1947 1949 Constituent Assembly The Abolition of Privy Council Jurisdiction Act, Act V 1949 1949 Rajasthan Ordinance XV The Rajasthan High Court Ordinance, 1949 1950 15 The Judicial Commissioners' Courts (Declaration as High Courts) Act, 1950 1950 41 The Bhopal and Vindhya Pradesh (Courts) Act, 1950 1952 72 The Mysore High Court (Extension of Jurisdiction to Coorg) Act, 1952 1953 44 The Manipur Court-fees (Amendment and Validation) Act, 1953 1964 16 The Goa, Daman and Diu Judicial Commissioner's Court (Declaration as High Court) Act, 1964 REPEAL OF ENACTMENTS (See Section 2 )