The Bengal, Agra and Assam Civil Court (Amendment) Act, 1978

Registered No. A-12
The Assam Gazette
w n e n ^ q
EXTRAORDIN A ir;
PUBLISHED BY AUTHORITY
= K  79 fip’ f ’pi, 9 1979, 18 ^ts^, 1 S 1 O C  (* > ^ 1
No.79 Dispar, Friday, Sth March, 1979, 18th Phalguaa,
1900 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT
N O T I F I C A T I O N
The 8th/9th March 1979
No.LGL.431/78/15.—The following Act of the Assam 
Legislative Assembly which received the assent of the 
President is hereby published for general information.

588 THE ASSAM GAZETTE, EXTRAORDINARY, MAR. 9, 1979
ASSAM ACT I OF 1979 
(Received the assent of the President on
17th February, 1979)
THE BENGAL, AGRA AND ASSAM CIVIL COURTS 
(ASSAM AMENDMENT) ACT, 1978.
i An
Act
further to amend the Bengal, Agra and Assam Civil  
Courts Act, 1887, in its application to the State of Assam.
Pream ble. W hereas it is expedient to amend I m  
the Bengal, Agra and Assam Civil Courts 
Act, 1887, hereinafter called the princi­
pal Act, in its application to th e State 
of Assam, in the m anner hereinafter 
appearing ;
It is hereby enacted in the T w enty­
ninth Y ear of the Republic of India as 
follow s:—
Short title, 
extent and 
commence-
1. (1) This Act m ay 
Bengal, A gra and Assam
be called the 
Civil Courts
(Assam Am endment) Act, 1978.
(2) It shall extend to the whole 
State of Assam.
(3) It shall come into force at once.
A m en d m en t 2. In Section 19 of the principal
T 9  of Act, in sub-section (2), for the words 
" f l v e  t h o u s a n d rupees” the w ords "ten 
thousand rupees” shall be substituted.
Amendment 
of Section 
21 of the 
Central Act 
12 of 1887.
3. In Section 21 of the principal Act, 
in sub-section (1), in clause (a), for the 
words "fifteen thousand rupees” the 
words "tw enty thousand rupees” shall 
be substituted.
 
THE ASSAM GAZETTE, EXTRAORDINARY, MAR. 9, 1979 589
tive opera-’ 4 -  Q) T h e  provision of clause (a) of 
tion. sub-section (1) of Section 21 of the 1 8 8 7 . 
principal Act as am ended by Section 3 
of this Act shall apply irrespective of 
the fact th at suits, proceedings, decrees 
or orders out of w hich the appeals re ­
ferred to therein arise w ere instituted 
or m ade prior to the com m encem ent of 
this Act.
(2) N otw ithstanding anything to C entrH  
the contrary contained in the L im itation Aci%f. 
Act, 1963, an appeal from  a decree or 
order m ade before the comm encem ent 
of this Act, w hich but for the provisions 
of this Act, would have been preferred 
before the High Court w ithin ninety days 
from  the date of such decree or order, 
shall be preferred to the D istrict Judge, 
w ithin the said period.
S av in g s. 5. N othing in this Act shall be 
deem ed to affect any appeal instituted 
prior to the com m encem ent of this A c t
U. TAHBILDAR,
S ecretary to the Govt of Assam, 
Legislative D epartm ent.
Gauhati —Printed and published by the Supdt. i/c., Assam Govt. Printing IV-ss, 
(Ex-Gaiette) N o.l57—8 5 0 - 75-2,000—9-3-1979.

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