Code of Civil Procedure (Maharashtra Amendment) Act, 2018

Code of Civil Procedure (Maharashtra Amendment) Act, 2018

(Maharashtra Act No. 72 of 2018)

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[Dated 15.12.2018]

An Act to amend the Code of Civil Procedure (Maharashtra Amendment) Act, 2018.

Whereas it is expedient to amend Code of Civil Procedure (Maharashtra Amendment) Act, 2018 (Mah. LXI of 2018), for the purposes hereinafter appearing; it is hereby enacted in the Sixty-ninth Year of the Republic of India as follows :-

1. Short title. - This Act may be called the Code of Civil Procedure (Maharashtra Amendment) Act, 2018.

2. Amendment of section 3 of Maharashtra LXI of 2018. - In section 3 of the Code of Civil Procedure (Maharashtra Amendment) Act, 2018 (Mah. LXI of 2018), for clause (1), the following clause shall be substituted and shall be deemed to have been substituted with effect from the 27th June 2018, being the date of commencement of the said Act, namely :-

"(1) where consideration of a preliminary issue framed under section 9A is pending on the date of commencement of the Code of Civil Procedure (Maharashtra Amendment) Act, 2018 (Mah. LXI of 2018), (hereinafter, in this section, referred to as "the Amendment Act"), the said issue shall be decided and disposed of by the Court under section 9A, as if the said section 9A has not been deleted;"

3. Saving. - Nothing in this Act shall affect the decrees passed by a Civil Court during the period commencing from the 27th June 2018 being the date of commencement of the Code of Civil Procedure (Maharashtra Amendment) Act, 2018 (Mah. LXI of 2018), and ending on the date of publication of this Act in the Maharashtra Government Gazette.