The Bengal, Agra and Assam Civil Court (Amendment) Act, 1996

X X IV
Registered No. - 768/97^ '2 '6 *  - w /m
THE ASSAM GAZETTE
EXTRAORDINARY
W'S’  W f £Rnf*Fo
PUBLISHED BY AUTHORITY
566 13 hew , 1997, 22 1919 (W)
No. 566 Dispur, Thursday, 13th November, 1997, 22nd Kartika, 1919 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  LEGISLATIVE BRANCH
NOTIFICATION
The 7th November, 1997
No. LGL. 138/91/46 : The following Act of the Assam Legislative 
Assembly which received the assent of the President/Governor is hereby 
published for general information.

26Q2... .THE. AggAM QAZETTE, EXTRAORDINARY, NOVEMBER 13. 1997
ASSAM ACT NO. XXIV OF 1997 
( Received the Assent of the President on 20th October, 1997)
THE BENGAL, AGRA AND ASSAM CIVIL COURTS 
( SECOND ASSAM AMENDMENT ) ACT, 1996
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 further to amend the Bengal, Agra Central 
and Assam Civil Courts Act, 1887, hereinafter referred to as the Act-xn 
principal Act, in its application to the State of Assam, in the of 1 8 8 7  
manner hereinafter appearing;
It is hereby enacted in the Forty-seventh Year of the 
Republic of India as follows
Short title 1 - (1) This Act may be called the Bengal, Agra and Assam Civil
extent and Courts (Second Assam Amendment) Act, 1996.
Commencement.
(2) It shall extend to the whole of Assam.
(3) It shall come into force at once.
insertion of new  2. In the principal Act, after section 21, the following shall be 
section2iA inserted as section 21 A, namely /
"Power to 
Transfer pending 
appeals to 
District Judge.
Amendment of 
section 5 of the 
Bengal, Agra and 
Assam Civil 
Courts (Assam 
Amendment) 
Act, 1992.
21 A. An appeal from a decree or order of an Assistant District 
Judge, where the value of the original suit in which or any 
proceeding arising out of which decree or order was made exceeds 
twenty thousand rupees but does not exceed fifty thousand rupees 
instituted in the High Court before the date of commencement of 
the Bengal, Agra and Assam Civil Courts (Assam Amendment) 
Act, 1992 and pending in the High Court immediately before the 
said date, shall stand transferred to District Judge having 
jurisdiction who shall decide the appeal according to law or assign 
it to any Additional District Judge.
3. In the the Bengal, Agra and Assam Civil Courts (Assam 
Amendment) Act, 1992, in section 5, for the words, "prior to the 
commencement of this Act, "the words", "save and except the 
appeals instituted to High Court against the decree or order of an 
Assistant District Judge under clause (b) of sub section (1) of 
section 21," shall be substituted.
M. K. DEKA, 
Secretary to the Govt, of Assam, 
Legislative Department.
GUWAHATI - Printed and Published by the Dy. Director (P), Directorate of Ptg. and Sty., 
Assam, Guwahati-21 (Ex. Gazette) No. 1129-750-600-13-11-97.

‹ Prev All Assam acts Next ›