The Bengal, Agra and Assam Civil Court (Amendment) Act, 2004

10ik/ is 1 Registered No. - 768/97
THE ASSAM GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
17 W R ,  18 2005, 28 1926 (*R *)
No.17 Dispur, Tuesday, 18th January, 2005, 28th Pausa, 1926 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  :  :  LEGISLATIVE BRANCH
NOTIFICATION
The 18th January, 2005
No. LGL.138/91/64.—  The following Act o f the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information.

48 THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 18, 2005
ASSAM ACT NO. IV OF 2005
(Received the assent of the Governor on 13th January, 2005)
THE BENGAL, AGRA AND ASSAM CIVIL COURTS 
(ASSAM AMENDMENT) ACT, 2004.
AN
ACT
further to amend the Bengal, Agra and Assam Civil 
Courts Act, 1887, in its application to the State o f Assam.
Preamble W hereas it is expedient further to amend the Central 
Bengal, Agra and Assam  Civil Courts A ct, 1887, Act XII 
hereinafter Act, tn its application to the State o f Assam, o f  , 8 8 7’  
in the manner hereinafter appearing ;
It is hereby enacted in the Fifty-fifth Year o f the 
Republic of India as follows :-
Short title,  
extent and 
commence­
ment.
1. (1) This Act may be called the Bengal, Agra and Assam 
Civil Courts (Assam Amendment) Act, 2004.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Substitution 
of words and 
brackets 
“Civil Judge 
(Senior 
Division)” 
and “Civil 
Judge 
(Junior 
Division)” in 
Central Act 
XII of 1887.
2. In the principal Act, for the words and brackets “Civil 
Judge (Senior Division” and “Civil Judge (Junior 
Division)”, wherever they occur, the words “Civil 
Judge” and “MunsifF’  respectively shall be substituted.
M. K. DEKA, 
Commissioner & Secy, to the Govt, of Assam, 
Legislative Department, Dispur.
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., 
Assam, Guwahati-21, (Ex-Gazette) No. 33-500-600-18-1-2005.

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