The Assam Court Fees (Amendment) Act, 1960

The 31st March 1960
No.LJL.11/60 < —The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
genera) information.
(Received the assent o f the Governor on the 31st March 1960)
ASSAM ACT No.XII OF 1960
THE ASSAM COURT-FEES (AMENDMENT) ACT, 1960
(As passed by the Assembly)
[Published in the Assam Gazette, Extraordinary, dated the 31st March 1960]
An
Act
further to amend the Court-Fees Act, 1870 with reference to the sale of Court-fees  
in Assam.
Preamble Whereas it is expedient further to amend the
Court-Fees Act, 1870, in its application to Assam, Act VII of 
in the manner hereinafter appearing; • 1 870.
It is hereby enacted in the Eleventh Year of the 
Republic of India as follows:—
Short title, 
extent and 
commence­
ment.
Act 
of
1. (t) This Act may be called the Assam Court-
Fees (Amendment) Act, 1960.
(it) It extends to the whole of Assam.
(hi) It shall come into force with effect from 
the 1st April, 1960.
2. In Article I of Schedule II of the Court-Fees Amendment
of Schedule Act, 1870— 
II, Article 
I of 
VII 
1870.
(1) in the Second Column of Clause (a) after 
the words “ for any construction” the follow­
ing words shall be inserted, namely:—
“ or any other purpose” ; and
(2) after Clause (e) the following new Clause in 
the Second Column and entry in the Third 
Column shall be added, namely :—
“ ( / )  When presented to an Appropriate Re­
venue Authority for demarcation of land—
*  Rs.
(i) When the area of such land 2 -00 
does not exceed Five bighas.
(h) for each subsequent area of TOO” 
Five bighas or part thereof.
P. C. DAS.
Dy. Secy, to the Govt, of Assam, Law Deptt. ■
 

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