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

THE CODE OF CIVIL PROCEDURE (TELANGANA) SECOND 
AMENDMENT ACT, 1953. 
(ACT NO. XVIII 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) 
SECOND AMENDMENT ACT, 1953.1 
 
ACT No. XVIII OF 1953. 
 
1. (1) This Act may be called 2the Code of Civil Procedure 
(Telangana) (Second Amendment) Act, 1953.  
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) 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- 
 
 (1) after clause (g) the following clause shall  be 
inserted, namely:- 
 
  (gg) pension granted or continued by the  Central 
Government, 3[the Government of the Pre-Reorganisation 
Hyderabad State] or any other State Government  on 
account of past services or present infirmities or  as a 
compassionate allowance; and 
 
 (2) in Explanation 2 -A, for the word, brackets  and 
letters “clause (kk)”, the words, brackets and letters “clause 
(gg) or clause (kk)” shall be substituted. 
 
* * * 
                                                           
1. The Code of Civil Procedure (Andhra Pradesh) (Telangana Area) 
Second Amendment Act, 1953 (Act No.XVIII of 1953) applicable to the 
Telangana area of the State of Andhra Pradesh 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 Telagnana Adaptation of Laws 
(No.2) Order, 2016, issued 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 f or the words “the Government of Hyderabad ” by the 
A.P.A.O. 1957. 
Short title, extent 
and 
commencement. 
Amendment of 
section 60, 
Central Act 5 of 
1908. 

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