Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Provincial Small Cause Courts (West Bengal Amendment) Act, 1972 30 of 1972 [22 September 1972] CONTENTS 1. Short Title And Commencement 2. Application Of The Act 3. Amendment Of Section 15 Of Act 9 Of 1887 4. Savings Provincial Small Cause Courts (West Bengal Amendment) Act, 1972 30 of 1972 [22 September 1972] An Act to amend the Provincial Small Cause Courts Act, 1887, in its application to West Bengal. Whereas it is expedient to amend the Provincial Small Cause Courts Act, 1887, in its application to West Bengal, for the purpose and in the manner hereinafter appearing; It is hereby enacted as follows:- * Assent of the President of India first published in the Gazette, Extraordinary dated the 22nd September, 1972 1. Short Title And Commencement :- (1) This Act may be called the Provincial Small Cause Courts (West Bengal Amendment) Act, 1972. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Application Of The Act :- The Provincial Small Cause Courts Act, 1887 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended in the manner hereinafter provided. 3. Amendment Of Section 15 Of Act 9 Of 1887 :- In section 15 of the said Act,- (1) in sub-section (2), for the words "five hundred rupees", the words "two thousand and five hundred rupees" shall be substituted; (2) in sub-section (3), for the words "one thousand rupees", the words "five thousand rupees" shall be substituted. 4. Savings :- Nothing in this Act shall apply to or affect any appeal from any decree or order before the commencement of this Act.