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The Bengal, Agra and Assam Civil Court (Amendment) Act, 2005

Assam · state statute
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/csH Registered No. 768/97
THE ASSAM GAZETTE
w w i
EXTRAORDINARY
s t k j w
PUBLISHED B Y AUTHORITY
409 f v r ^ ,  2 3 t o ^ ~ 2005, 2 ^ ,1 9 2 7
No. 409 Dispur, Friday, 23rd December, 2005, 2nd Pausha, 1927 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  :  LEGISLATIVE BRANCH
NOTIFICATION
The 22nd December, 2005
No.LGL. 138/91/78. The following Act of the Assam Legislative Assembly which received the 
assent of the Governor is hereby published for general information.
ASSAM ACT NO. XLIV OF 2005 
(Received the assent of Governor on 19th December, 2005)
THE BENGAL, AGRA AND ASSAM CIVIL COURTS 
(ASSAM AMENDMENT) ACT, 2005 
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 and Central 
Assam Civil Courts Act, 1887, hereinafter referred to as the Principal A c t x n  7 7  *  1887
Act, in its application to the State of Assam, in the manner hereinafter 
appearing;
It is hereby enacted in the Fifty-sixth Year of the Republic of India 
as follows
Short title,  
extent, and  
commencement.
1.(1) This Act may be called the Bengal, Agra and Assam Civil Courts 
(Assam Amendment) Act, 2005.
(2) It shall extend to the whole of Assam.
(3) It shall come into force at once.

3252 THE ASSAM GAZETTE, EXTRAORDINARY, DECEMBER 23, 2005.
Amendment  
of Section 19.
2. In the Principal Act, in Section 19-
(i) in sub-section (1), for the words "seven thousand rupees", the 
words "fifty thousand rupees" shall be substituted.
(ii) in sub-section (2), for the words "twenty five thousand rupees" 
the words "two lakhs rupees" shall be substituted.
Amendment  
of Section 21.
3. In the Principal Act, in Section 21, in sub-section (1), in clause (a),
for the words "fifty thousand rupees" the words" five lakh rupees" 
shall be substituted.
M. K. DEKA,
Commissioner and Secretary to the Govt, of Assam, 
Legislative Department, Dispur.
GUWAHATI- Printed and published by the Dy. Director (P. & S.) Directorate of Ptg. and Sty., Assam, Guwahati-21. 
(Ex. Gazette) No. 817-500+600-23-12-2005.
 
 

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