Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Civil Courts (Amendment) Act, 2015 16 of 2015 [27 April 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 5, Rajasthan Ordinance No. 7 of 1950 Rajasthan Civil Courts (Amendment) Act, 2015 16 of 2015 [27 April 2015] An Act further to amend the Rajasthan Civil Courts Ordinance, 1950. Be it enacted by the Rajasthan State Legislature in the Sixty-sixth Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Rajasthan Civil Courts (Amendment) Act, 2015. (2) It shall come into force at once. 2. Amendment of section 5, Rajasthan Ordinance No. 7 of 1950 :- For the existing sub-section (2) of section 5 of the Rajasthan Civil Courts Ordinance, 1950 (Ordinance No. 7 of 1950), the following shall be substituted and deemed to have been substituted with effect from 8th August, 2014, namely:- "(2) References in any enactment or document for the time being in force to the "Court of the Subordinate Judge" and to "Subordinate Judge" shall be deemed to have been made respectively to the "Court of the Senior Civil Judge/Additional Senior Civil Judge" and to "Senior Civil Judge/Additional Senior Civil Judge" as constituted and appointed or deemed as constituted and appointed under this Ordinance.".