Page 56 - APHC | Advocates Clerks Association

IMPORTANT PROVISIONS OF LAW
CIVIL PROCEDURE CODE

Sl. Sections Nature Limitation Court Fee
No of Case
1. U/s 96 of CPC AS 90 days As per Act

2. U/s 54 of Land Acquisition Act LAAS 90 days As per Act
3. U/s 10 to 12 of Contempt of Courts Act CC – ` 2/-
4. U/Clause 15 of Letters Patent LPA & WA 30 days As per Act
5. U/s 28 of Hindu Marriage Act CMA (Bench) 90 days ` 10/-

6. U/s 19 of Family Courts Act FCA (Bench) 90 days ` 0/-
7. U/s 55 of Indian Divorce Act FCA (Bench) 90 days ` 10/-

8. U/s 47 of Guardian & Ward Act CMA(Bench) 90 days ` 10/-
U/s 39 of Arbitration and
9. CMA(Bench) 90 days ` 200/-
Conciliation Act (old)
U/s 37 of Arbitration and
10. CMA(Bench) 90 days As per Act
Conciliation Act (New)
U/s 32 of Employee State
11. CMA 60 days ` 10/-
Insurance Act
U/s 30 of Workmen
12. CMA 60 days ` 10/-
Compensation Act
U/s 8(5)(C) of Hindu
13. CMA 30 days ` 10/-
Minorities & Guardian Act
14. U/s 384 Indian Succession Act CMA 90 days ` 10/-
15. U/s 21 R 58 of CPC AS 90 days ` 10/-
U/s 23 of Railways Claims
16. CMA 90 days ` 10/-
Tribunal
17. U/s 173 of Motor Vehicles Act MACMA 90 days ` 10/-
18. U/s 39 of Special Marriage Act CMA 30 days ` 10/-
U/s 75(1) of Provincial
19. CMA 90 days ` 10/-
Insolvency Act.
20. U/s 43 Rule 1 of CPC CMA(Regular) 90 days ` 10/-
U/Art.226 of Constitution ` 100/-
21. WP -
of India each Petitioner
U/Art.227 of Constitution
22. CRP - ` 100/-
of India
23. U/s 21 of land Reforms Act CRP 90 days ` 10/-

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