The CODE OF CIVIL PROCEDURE (ASSAM AMENDMENT) ACT, 1953

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ASSAM ACT VIII OF 1953 
. THE CODE OF CIVIL PROCEDURE (ASSAM 
AMENDMENT) ACT, 1953 
(Passed by the Assembly) 
(Received the assent of the President on tbe 15th April 1953) 
[Published in the Assam Ga;:,ette, Extraordinary, dated the 18th April 1953] 
An 
Act to amend the Civil Procedure Code, 1908 in its application to 
Assam 
Preamble. WHEREAS it is expedient to amend the Code of Civil A t V f 
Procedure, 1908 (hereinafter referred to as the said Code) 19c08• 
0 
in its application to the State of Assam in the manner here· 
inafter appearing ; 
It is hereby enacted as follows :-
Short title l. (1) This Act may be called the Code of Civil Proce-
extent and dure (Assam Amendment) Act, 1953. 
commence• 
ment. (2) It shall have the like extent as the said Code. 
(3) It shall come into force on the date on which the prti~;~ce 
Code of Civil Procedure (Assam Amendment) Ordinance, 
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l 952 ceases to operate. 
Amer,dment 2. For clause (a) of sub-section (2) of section 123 of the 
of section said Code the following shall be substituted, namely:-
12i of the 
Code of "(a) three Judges of the High Court established at 
Civil Proce- the town at which such Committee is constituted, provided 
<lure, 1908· that the Chief Justice may appoint only two Judges of the 
High Court on the Committee if the number of Judges of 
the High Court does not exceed three." 
[Price anna 1 or ld.] 
A.G.P. (Leg.) No.'7/54-1U5-13·7·1954. 

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