2. Amendment of Section 4.-

In the Court-fees Act, 1870 (7 of 1870), as in force in the Union territory of Delhi (hereinafter referred to as the principal Act), in section 4,-

(a) in the marginal heading to the first paragraph, for the words "in High Courts in their extraordinary jurisdiction", the words "in the High Court of Delhi in its ordinary or extraordinary jurisdiction" shall be substituted;

(b) in the first paragraph, for the words "any of the said High Courts in any case coming before such Court in the exercise of its extraordinary original civil jurisdiction", the words "the High Court of Delhi in any case coming before that Court in the exercise of its ordinary or extraordinary original civil jurisdiction" shall be substituted;

(c) in the third paragraph, for the words "other than", the word "including" shall be substituted;

(d) after the fifth paragraph "or in the exercise of its jurisdiction as a Court of reference or revision;", the following paragraphs shall be inserted, namely:-

in the exercise of jurisdiction to issue writs, etc.-"or in the exercise of its jurisdiction to issue directions, orders or writs under the Constitution of India;

in the exercise of any other-jurisdiction.-or in the exercise of its jurisdiction in any other matter;".