The Bengal, Agra and Assam Civil Court (Amendment) Act, 1967

The 16th August 1967
No LJL.44/64/81.-— The following Act of the Assam Legislative Assembly 
which received the assent ol the President is hereby published for general 
information.
ASSAM ACT X II OF 1967
(R eceived  th e a ssen t o f  the P resid en t on th e 9th A ugust 1967)
TH E BENGAL, AGRA AND ASSAM CIVIL COURTS (ASSAM 
AMENDMENT) ACT, 1967
[Published in the Assam Gazttte, Extraordinary, dated the 16th August 1967]
A ft
Act
further to amend the Bengal, Agra and Assam Civil Courts  
Act, 1887 in its application to the State of Assam.
Preamble Whereas it is expedient further to amend the Bengal, Central 
Agra and Assam Civil Courts Act, 1887, hereinafter A c t I z  o f  
called the principal Act, in its application to the State I8 8 7‘  
of Assam, in the manner hereinafter appearing ;
It is hereby enacted in the Eighteenth Year of the 
Republic of India as follows:—
Short title, 1- (0  This Act may be called the Bengal, Agra and 
extent and Assam Civil Courts (Assam Amendment) Act, 1967.
commence-
m e o t‘  (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 2. For the words “Subordinate Judge” occurring 
of Centra]3 * n  ’t e m  No. (3) of section 3 of the princi| al Act and 
Act 1 2  of wherever they occur in the Act or in anv other Act,
1887. the words “Assistant District Judge” shall be
substituted.
B. SARMA,
Secy, to the Government of Assam, 
Law Department.
 
 

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