The Assam Court Fees (Amendment) Act, 1932

70 Assam  C ourt  F ees  A mendment ) A ct  [Assa m Act
ASSAM ACT III OF 1932
TH E ASSAM COURT-FEES (AMENDMENT) 
ACT, 1932*
[Published in the G azelle of the 27lh April 1932]
An Act to amend the Court-fees Act, 1870
W hereas  it is necessary to amend the Court-fees Act VII of 
Act, 1870, in its application to Assam in the manner 1870. 
hereinafter appearing ;
Short title, * s  hereby enacted as follows ;—
extent an I
commence- I. (1) This Act may be called the Assam Court- 
ment. f c c s (Amendment) Act, 1932.
(2) It extends to the whole of Assam.
(3) It shall come into force on the 1st May, 1932.
Amendment 2. In section 7  of tlie Court-fees Act, 1870 (herein- ' Y ^ 11 o f 
of section J. alter referred to a :  the .  rinciy il Act) —
in sub-clause (< r) of clati < •  V for the word “ ten” the 
word “ twenty” shall be substituted.
Amendment 3. Foi clause (»H of section 10 of the principal 
of section lO.Act, the following clause shall be substituted 
namely :—
“ ii. In  such ca c—
(«) the suit shall be stayed until the additional 
fee is paid and if die additional fee is not 
paid withit such time as the Court shall 
F-. the suit shall be dismissed; and whether 
the addition .1  fee is or is not paid,
(b) the court may. if it is of opinion that the 
estimation has been grossly insufficient, 
further order that the expenses of the com­
mission, or such portion thereof as the court 
may think reasonable, be paid by the 
party in fault to the Government, and the 
order so made shall have the force and 
effect of a decree passed by the court.”
♦  For Stat ment of Objects and Reasons, s e e  A ssa m  G a zette
1931, Part V, page 2 0  ; for Report of Select Committee, s e e  A ssam 
G azelle, 1932, Part V, page 55 ; for Proceedings in Council, 
s e e  A ssam  G azette, Part VI, 1931, pages 50, 38O -3B 5, 840-857, and
1932, pages 28-29, 736-741.
 
 

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