Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Civil Courts (Amendment) Act, 2014 16 of 2014 [04 September 2014] CONTENTS 1. Short title and commencement 2. Amendment of section 6 Madhya Pradesh Civil Courts (Amendment) Act, 2014 16 of 2014 [04 September 2014] Received the assent of the Governor on the 3rd September, 2014; assent first published in the "Madhya Pradesh Gazette (Extra- ordinary)", dated the 4th September, 2014. A n Act further to amend the Madhya Pradesh Civil Courts Act, 1958. Be it enacted by the Madhya Pradesh Legislature in the sixty-fifth year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Madhya Pradesh Civil Courts (Amendment) Act, 2014. (2) It shall come into force on the date of its publication in the official Gazette. 2. Amendment of section 6 :- In section 6 of the Madhya Pradesh Civil Courts Act, 1958 (No. 19 of 1958), in sub- section (1),- (i) in clause (a), for the word and figures "Rupees 2,50,000", the word and figures "Rupees 5,00,000" shall be substituted; (ii) in clause (b), for the word and figures "Rupees 10,00,000", the word and figures "Rupees 1,00,00,000" shall be substituted;