The Assam Court-Fees (Amendment) Act, 1960

'. 
The :list March 1960 
No.LJL.11/60.-The . following Act of the Assam Legislative 
Assembly which received .the assent of the Governor is hereby published for 
general information. 
(Received the assent .of the Governor on the .31st March 1960) 
ASSAM ACT No.XII OF 1960 
THE ASSAM COURT-FEES (AMENDMENT) ACT, 1960 
(As passed by· the ks~mbly) 
[Published in the Assam Gazette, Extraordinary, dated the 31st March 1960] 
An 
further to amend the Court-Fees Act, 1870 with reference to the sale of Court-fees 
in Assam. 
Preamble WHEREAS it is expedient further to amend the 
Short title, 
extent and 
commence-
mcnt. 
Court-Fees Act, 1870, in its application to /\ssam, Act VII of 
in the manner hereinafter appearing; • 1870. 
It is hereby enacted in the Ekventh Year of the 
Republic of India as follows:-
1. (i) This Act may be called the Assam Court­
Fees (Amendment) Act, 1960. 
(ii) It extends to the whole of Assam. 
(iii) It shall come into for~e with effect from 
the 1st April, 1960. 
Amendment 2. In Article I of Schedule II of the Court-Fees 
of Schedule Act, 1870- . 
II, Article (1) in the Second Column · of Clause (e) after 
I of Act the words "for any construction" the follow-
'fs\Io. of ing words shall be inserted, namely:-
"or any other purpose" ; and 
(2) after Clause (e) the following new Clause in 
the Second Column and entry in the Third 
Column shall be added, namely:-
"( f) When pr.esented to an Appropriate Re­
venue Authority for demarcation of land-
(i) When the area of such land 
does not exceed Five bighas. 
(ii) for each . subsequent area of 
Five bighas or part thereof. 
Rs. 
2·00 
l ·Ou" 
P. C. DAS. 
Dy. Secy. to the Gov~. of Assam , Law Dep!t . . 
..... 

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