The Assam Court Fees (Second Amendment) Act, 1958

The 17th June 1958
No.LJL.31/58/7.— The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information—
(R eceived the assen t o f the G overnor on the 16th June 1958)
ASSAM ACT X IX  OF 1958
THE ASSAM COURT-FEES (SECOND AMENDMENT) 
ACT, 1958
(As passed by the Assembly)
[Published in the Assam Gazette, Extraordinary, dated the 18th June 1958] 
An
Act
further to amend the Court-Fees Act, 1870 (Act VII of 1870} in its application  
to Assam
P ream ble.— Whereas it is expedient further to amend the Court-Fees 
Act, 1870 (Act V II of 1870), hereinafter called the Principal Act, in its 
application to Assam, in the manner hereinafter appearing ;
It is hereby enacted in the Ninth Year of the Republic of India as 
follows:
1. Short tid e , extent and com m en cem en t.— (i) This Act mav be 
called the Assam Court-Fees (Second Amendment 1  Act, 1958.
(it) It extends to the whole of the State of Assam.
(Hi) It shall come into force at once.
2. A m endm ent o f Schedule II, A rticle 11.— In clause (c) in the 
second column in Article 11 of Schedule II to the Principal Act. a full stop 
shall be inserted after the figure “ 1939” and the words "or to an appellate 
authority prescribed under the Assam Sales Tax Act, 1947"’ following the 
figure ” 1939” be deleted.
P. C. DAS,
for Secy, to the Govt, of Assam, Leg. and Judl. Department.
 

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