Report No. 44
2. Enhancement of valuation for civil appellate jurisdiction of the Supreme Court.-
(1) On and from the commencement of this Act, for the purpose of an appeal to the Supreme Court under sub-clause (a) or sub-clause (b) of clause (1) of Article 133 of the Constitution,-
(a) the amount or value of the subject-matter of the dispute referred to in the said sub-clause (a) shall be not less than one lakh rupees instead of twenty thousand rupees;
(b) the judgment, decree or final order referred to in the said sub-clause (b) shall involve directly or indirectly some claim or question respecting property of the like amount or value.
(2) Save as aforesaid, the provisions of Article 133 of the Constitution shall apply in relation to any such appeal as they apply in relation to an appeal under that Article to the Supreme Court before the commencement of this Act.
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