The SHILLONG (RXECUTION OF DECREBS ) ACT, 1943

Preamble, 
ASSAM ACT XII 1943 
THE SHILLONG (RXECUTION OF DE. 
CREBS ) ACT, 1943. 
(Passed by the Assam Legislature] 
(Received the assent of the Governor on the 14th 
September 1943 .) 
[Published in the Assam Ga~ette of the 22nd September 
1943.) 
An Act to provide the Civil Courts having jurisdic­
tion over tile British portion of Shillong with the power 
tu send decrees for execution to the Civil Courts having 
jurisdiction in the Khasi States, and also power to 
execute decrees sent to themfor execution by tile Civil 
Co11rts ha11ing jurisdictiort in the Khasi Stall!s. 
WnEREAS it is expedieut to provide that 
the Civil Courts having jurisdiction over the 
British portion of Shillong shall have power to 
send decre es for execution to the Civil Courts 
having juri~diction in the Khasi States, and also 
power to execute decrees sent to them for execu­
tion by the Civil Courts having jurisdiction in 
the Khasi States ; 
Short title It is hereby enacted as follows: -
~ne~c~~~~ 1. (1) This Act may be called the Shillong 
(execution of Decrees) Act, 1943. 
Definition. 
(2) It shall come into force on such date as 
the Provincial Government may specify by Noti­
fication in the Official Gazette. 
2. In this Act, "Shillong" means the British 
portion of the Khasi and Jaintia Hills Distri ct, 
other than that declared to be a Partially 
Excluded area under the Government of India 
Excluded and Partially Excluded Areas Order, 
1936. 
Sending of 3. Any decree passed by a Civil Court 
decrees for having jurisdiction in Shillong may be aent by 
execulion . such Court for execution to any Civil Court 
toh CouK~tha 1 ~ <'.stablished or continued by the authority of the 
t e ns1 C G h C R States. entral overnment or t e rown epresenta-
Receiving 
of decrees 
for execu· 
tion from 
Couna an 
the Khasi 
States. 
tive in the Khasi States. 
4. If any Civil Court having jurisdiction 
in Shillong receives for execution a decree from 
any Civil Court established or continued by the 
authority of the Central Government or the 
Crawn Representative in the Khasi States, it 
shall proceed to execute such decree, according to 
the provisions of any law or Rules relating to the 
execution of decrees to which it is, or may 
hereafter become, subject. 
[Price 2 annas or 2d.] 
A.G.P. (Leg .) No.IOS/50-100-7-S.1951, 
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