The Bengal, Agra and Assam Civil Court (Amendment) Act, 1935

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A88AM AOT VI OF 1935.
[Published in the Assam G L a sette of 4th December 
T H E  BENGAL, AGRA AND ASSAM
COURTS (ASSAM AM ENDM ENT) ACT, 
1935.
AN
ACT
to amend the Bengal, Agra and Assam Civil  
Courts Act, 1S87, in its application to Assam.
W hereas  it is expedient to amend the
Bengal, Agra and Assam Civil Courts Act, 1887, xii o f usr. 
in its application to Assam in the manner herein­
after appearing;
It is hereby enacted as follows:—
O T U n t'rad  ( 0  Th’ 8 Act may be called the Bengal, Agra
co m m en cem en t. and Assam Civil Courts (Assam Amendment) Act, 
1935.
(2) I t extends to the whole of Assam.
(8) I t shall come into force on such date as 
the Local Government may, by notification in the 
local official Gazette, appoint.
i?L,io*Uon ot  The Bengal, Agra and Assam Civil Courts 
Act, 1887, hereinafter referred to as the said Aot, 
shall, in its application to Assam, be amended in 
the manner hereinafter provided.
M o tio n ” ? ”*  °r 8. In  sub-section (2) of section 17 of the said 
Act, for the words and figures “  in section 623 or 
section 649 of the Code of Civil Procedure ” the 
words and figures “ in sections 36, 87 and 114 of, 
and rule 1 of Order X L V II in Schedule I  to, the 
Code of Civil Procedure, 1908 "  shall be substitut­
ed.
^uonTi?* » n d  I ” sections 18 and 89 of the said Act, after the 
» ’•  words “ Code of Civil Procedure ’’  the figures
“ 1908 ”  shall be inserted.
Amendment of 5- In sub-section (2) of section 19 of the said 
•actio n  is. Act, for the words beginning with “ that his juris­
diction" and ending with “ in the notification ” 
the following shall be substituted, namely :—
“ (a) that his jurisdiction shall extend to all 
like suits of such value not exceeding 
two thousand rupees as may be 
specified in the notification, or
Price Id. English] [Indian anna 1.
 
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Amendment  
flection S3.
Amendment  
section 25.
Amendment  
section 38.
2
(i) that so long as he holds Court at a 
plaoe where the Court of a Subordi­
nate Judge is held his jurisdiction 
shall extend to all like suits of such 
value not exceeding three thousand 
rupees as may be so specified/’
6. In sub-section (2) of section 23 of the said 
Act,—
(1) in clause (o') for the words and figures
" the Indian Succession Act, 1865, and 
the Probate and Administration Act, 
1881 ” , the words and figures “ the 
Indian Succession Act, 1925 ” , shall be 
substituted j and
(2) in clause (e), for the word and figures
“ section 822C”, the words “  paragraph 
5 of the Third Schedule ” shall be 
substituted and after the words “ Code 
of Civil Procedure " the figures 1908” 
shall be added.
of 7. In section 25 of the said Act, for the words 
“ five hundred rupees ” the words “ seven hundred 
and fifty rupees ”  and for the words “ two hundred 
and fifty rupees 1 1 the words “ three hundred 
rupees ” shall be substituted.
8, In sub-section (4) of section 38 of the said 
o t Act, for the words aud figures “ section 25 of the 
Code of Civil Procedure ” the words and figures 
“ section 24 of the Code of Civil Procedure, 1908 * * , 
shall be substituted.
A.G. P. (Leg.) No. 188—3504-350—15-1-1930.

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