Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Civil Courts (Amendment) Act, 2015 22 OF 2015 [29 July 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 16 of XIV of 1869 3. Amendment of section 26 of XIV of 1869 4. Amendment of section 28A of XIV of 1869 5. Insertion of section 28C in XIV of 1869 Maharashtra Civil Courts (Amendment) Act, 2015 22 OF 2015 [29 July 2015] An Act further to amend the Maharashtra Civil Courts Act. WHEREAS it is expedient further to amend the Maharashtra Civil Courts Act, for the purposes hereinafter appearing ; it is hereby enacted in the Sixty-sixth Year of the Republic of India as follows :- 1. Short title and commencement :- (1) This Act may be called the Maharashtra Civil Courts (Amendment) Act, 2015. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of section 16 of XIV of 1869 :- In section 16 of the Maharashtra Civil Courts Act (hereinafter referred to as "the principal Act"), for the words "ten lakh rupees" the words "one crore rupees" shall be substituted. 3. Amendment of section 26 of XIV of 1869 :- In section 26 of the principal Act, for the words "ten lakh rupees" the words "one crore rupees" shall be substituted. 4. Amendment of section 28A of XIV of 1869 :- In section 28A of the principal Act, in sub-section (2), for the words "ten lakh rupees" the words "one crore rupees" shall be substituted. 5. Insertion of section 28C in XIV of 1869 :- After section 28B of the principal Act, the following section shall be inserted, namely :- "28C. Transfer of pending appeals. O n the commencement of the Maharashtra Civil Courts (Amendment) Act, 2015, all appeals in which the amount or value of the subject matter does not exceed one crore rupees and pending before the High Court immediately before such commencement, shall stand transferred to the concerned District Court and such District Court may deal with such appeal from the stage which was reached before such transfer or from any earlier stage or de-novo as such court may deem fit: Provided that, this section shall not apply to any appeals which are pending before the High Court, which are statutorily provided under the relevant enactment before such Court.".