The Code of Civil Procedure (Telangana) Amendment Act, 1953.

THE CODE OF CIVIL PROCEDURE (TELANGANA) AMENDMENT 
ACT, 1953. 
(ACT NO. XI OF 1953.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Amendment of section 60, Act 5 of 1908. 
 
THE CODE OF CIVIL PROCEDURE (TELANGANA) 
AMENDMENT ACT, 1953.1 
 
ACT No. XI OF 1953. 
 
1. (i) This Act may be ca lled the 2Code of Civil Procedure 
(Telangana) Amendment Act, 1953. 
 
 (ii) It extends to the whole of the State of 2Telangana. 
 
 (iii) It shall come into force at once. 
 
2. In the proviso to sub -section (1) of section  60 of the 
Code of Civil Procedure, 1908- 
 
 (i) after clause (k) the following clause shall  be 
inserted, namely:- 
 
  (kk) amounts payable under policies issued  in 
pursuance of the Rules for 3[the Andhra Pradesh 
Government Life Insurance Department]; and 
 
 (ii) after Explanation 2,  the following  Explanation shall 
be inserted, namely:- 
 
 
 
                                                           
1. The Code of Civil Procedure (Andhra Pradesh) (Telangana Area) 
Amendment Act, 1953 (Act No.XI of 1953) initially applicable to the 
Telangana area of the State of Andhra Pradesh subsequently extended 
to the Andhra area with certain modifications by Act No. X of 1962 and in 
force in the combined State as on 02.06.2014 has been adapted to the 
State of Telangana, under section 101 of the Andhra Pradesh 
Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Tela ngana 
Adaptation of Laws (No.2) Order, 2016, is sued in G.O.Ms.No.46, Law (F) 
Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
3. Substituted by Act No.X of 1962. 
Short title, extent 
and 
commencement. 
Amendment of 
section 60. 
Act 5 of 1908. 
2  [Act No. XI of 1953] 
 “Explanation 2 -A. Where any sum  payable to a 
Government servant is exempt from attachment under the 
provisions of clause (kk), such sum shall remain exempt 
from attachment notwithstanding the fact that owing to the 
death of the Government servant it is payable to some other 
person.” 
 
* * * 

‹ Prev All Telangana acts Next ›