The CIVIL PROCEDURE (ASSAM AMENDMENT) ACT, 1941

ASSAM ACT II OF 1941 
tTHE CIVIL PROCEDURE (ASSAM AMENDMENT) 
ACT, 1941 
[Published in the Assam Gazette of the 12th 
February, 1941.] 
An Act to amend the Code of Civil Procedure, 1908 
WHEREAS it is expedient to amend section 133 of the 
Code of Civil Procedure, 1908, in its applicat ion to Assam, Act V o 
in the manner herein after appea1 ing ; 1908. 
I t is hereby enacted as follows :-
Short title. 1. This Act may be called the Civil Procedure (Assam 
Amendment) Act, 1941. 
Substitut ion 2. For section 138 of the Code of Civil Procedure, Act v' 
o_f n .. ew sec- 1908, in its application to Assam, the following section shall 1906. 
t1on .or sec- b b . d l . · tion 138 f e su st1tute , name y .-
Act v ~f "138. The High Court may, by notification in the 
1908. . official Gazet te, direct with respect 
Po_wer to _H•gh Court to to any Judge specified in the noti-
requue ev1dence to be fi · r 11" d d recorded in English catiOn, or ta mg un er a es-
. cription set forth therein, tha t in 
cases in which an appeal is allowed, he shall take down, 
or cause to be taken down, the evidence in the English 
language and in the form and manner prescribed." 
*For ObjeCt a'ld Reasons, see ,1ssam G~elte, Extraordinary, dated 14th November 1940. 
I, Substituted by the A. 0., 1950 for "Provincial." 
tFo.- Statement of Objects and Reason,, see Assam Ga.{elle, Page 14, Part V, dated 21st Febnt 
1940. 

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