The Bengal, Agra and Assam Civil Court (Amendment) Act, 1992

' T O
THE ASSAM GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
■ S R  57 f^ T 5^ ,  12 VS], 1993, 22 1915 (*FF)
No. 57 Dispur, Wednesday 12th May 1993,22nd Vaisakha, 
1915 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  LEGISLATIVE BRANCH
NOTIFICATION
The 28th April, 1993
No. LGL. 138/91/22.—  The following Act of the Assam 
Legislative Assembly which received the assent of the President is 
hereby published for general information.

m  THE ASSAM GAZETTE . EXTRAORDINARY. MAY 12.1993.
Assam Act No. VII OF 1993.
(Received the assent of the President on 30.3.93) 
THE BENGAL, AGRA AND ASSAM CIVIL COURTS
(ASSAM AMENDMENT) ACT, 1992.
An
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 to amend the Bengal, 
Agra and Assam Civil Courts Act, 1887, hereinafter 
called the principal Act, in its application to the State of 
Assam, in the manner hereinafter appearing;
It is hereby enacted in the Forty-Third Year of the 
Republic of India as follows
Short title,  
extent and  
commencement.
1.(1) This Act maybe called the Bengal, Agra 
and Assam Civil Courts (Assam Amendment) Act, 
1992.
(2) It shall extend to the whole of the State of Assam.
(3) It shall come into force at once.
Amendment 2.(1) In section 19 of the principal Act, in sub-
of section 19 section (1), for the words "three thousand rupees" the 
of the Central words "seven thousand rupees" shall be substituted.
Act 12 of 1887.
(2) In section 19 of the principal Act, in sub-section (2) 
for the words "ten thousand rupees" the words 
"twentyfive thousand rupees" shall be substituted.
Amendment 3. In section 21 of the principal Act, in sub-
of section section (1), in clause (a), for the words "twenty
21 of the thousand rupees", the words "fifty thousand rupees”
Central Act shall be substituted.
12 of 1887.

THE ASSAM GAZETTE . EXTRAORDINARY. MAY 12.1993. 373
Retrospective 4. (1) The provision of clause (a) of sub-section
operation. (1) of section 21 of the principal Act, 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 
contained in the Limitation Act, 1963, an appeal from a 
decree or order made before the commencement of this 
Act,’  which but for the provisions of this Act, would 
have been preferred before the High Court within ninety 
days from the date of such decree or order shall be 
preferred to the District Judge, within the said period.
Savings 5. Nothing in this Act shall be deemed to affect
any appeal instituted prior to the Commencement of this 
Act.
K. LASKAR, 
Secretary to the Government of Assam, 
Legislative Department.
Guwahati Printed and published by the Dy. Director (P), Directorate of Ptg. and
Sty., Assam Guwahati-21 (Ex. Gazette) No. 113-865-400-12-5-93.

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