Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Provincial Small Cause Courts (Gujarat Amendment) Act, 2015 20 OF 2015 [01 July 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 15 of IX of 1887 3. Transfer of pending cases Provincial Small Cause Courts (Gujarat Amendment) Act, 2015 20 OF 2015 [01 July 2015] AN ACT further to amend the Provincial Small Cause Courts Act, 1887 in its application to the State of Gujarat. 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 Provincial Small Cause Courts (Gujarat 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 15 of IX of 1887 :- in the Provincial Small Cause Courts Act, 1887, in its application to the State of Gujarat, in section 15, in sub-section (3), for the words "two lacs rupees", the words "ten lacs rupees" shall be substituted. 3. Transfer of pending cases :- All suits and applications of a civil nature wherein the subject matter exceeds in amount or value two lacs rupees but does not exceed ten lacs rupees pending in the District Courts immediately before the commencement of the Provincial Small Cause Courts (Gujarat Amendment) Act, 2015 shall after such commencement stand transferred to and be disposed of by the Judge, Small Cause Court within the local limit of his ordinary jurisdiction.