The Bengal, Agra and Assam Civil Court (Amendment) Act, 1965

The 8th June 1965
No.LJL.44/64/50.— The foilowing Act of the Assam Legislative 
Assembly which received the assent of the President is hereby published for 
general information.
ASSAM ACT IX  OF 1965
(R eceived th e a ssen t o f the Preside: it on the 1 st June, 1965
[Published in the Assam Gazette, Extraordinary, dated the 8th June, 1965 
TH E BENGAL, AGRA AND ASSAM C.'IVIL COURTS (ASSAM 
AMENDMENT) ACT, 1965
An
Act
further to am end th e Bengal, Agra and A ssam  C ivil Courts A ct,  
1887, in  its ap plication  to th e State o f A ssam .
Frcamble Whereas it is expedient further to amend the Ben- C entral A ct 
gal, Agra and Assam Civil Courts Act, 1887, herein- 12 o f  1887,  
after called the principal Act, in i s application to the 
State of Assam, in thej manner hereinafter 
appearing:—
It is hereby enacted in the Sixteenth Year of the 
Republic of India as follows:—
Sbort title, 1. (1) This Act may be called the Bengal, Agra and 
extent and Assam Civil Courts (Assam Amendment) Act, 1965.
commence­
ment.
 
 
(2) It extends to the State of Assam.
(3) It shall come into force on such date as the 
State Government may, by notification in the Official 
Gazette, appoint.
Amendment 
of section 19 
of Central 
Act 12 of 
I887.
2. In section 19 of the principal Act,-—
(1) in sub-section (1), for the words “one thousand 
rupees” at the end the words “ three thousand 
rupees” shall be substituted ;
(2) for sub-section (2) the following shall be substi­
tuted, namely:—
‘•(2) The State Government may, on the recom­
mendation of the High Court, direct, by 
notification in the Official Gazette with res­
pect to any Munsif named therein that his 
jurisdiction shall extend to all like suits of 
such value not exceeding five thousand 
rupees as may be specified in the notification:
Provided that the State Government may, by noti­
fication in the Official Gazette, delegate to the High 
Court its powers under this section.”
Amendment 3. In section 2 l£ofthe principal Act, in clause (a) 
of section 21 of sub-section (1), for the words “five thousand rupees” 
of Central Words ‘'seven thousand rupees” shall be substi- Act 12 of . . j  1887. tuted.
Amendment 4. In section 36 of the principal Act, in clause (a) 
of section 36 of sub-section (1), for the words “territories adminis- 
of Central tered by the Chief Commissioner of Assam except 
fas? 1 °' the district of Sylhet” occurring between the words
“ the” and “ or” the words “ State of Assam” shall 
be substituted.
Retrospec- 5, (1) The provision of clause (a) of sub-section (1) Central Act 
tive opera- o f section 21 of the Bengal, Agra and Assam Civil I 2 of 1887. 
i l o n’  Courts Act, 1887, as amended by section 3 of this Act
shall apply irrespective of the fact that suits, proceedings, 
decrees or orders out of which the appeals referred to 
therein arise were instituted or made prior to the 
commencement of this Act.
(2) Notwithstanding anything to the contrary con- Central Act 
tained in the Limitation Act, 1963, an appeal from a 36 o f  I9 6 3 ,  
decree or order made before the commencement of this 
Act, which but for the provisions of this Act, would
 
3
J 
have been preferred before the High Court within 
ninety days from the date of such decree or order, shall 
be preferred before the District Judge, within the 
said period.
Savings 6. Nothing in this Act shall be deemed to affect
any appeal instituted prior to the commencement of 
this Act.
B, SARMA,
Secretary to the Govt, of Assam, 
Law Department

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