act 013 of 1916 : Amending Act, 1916 [Repealed]

Amending Act, 1916 [Repealed]

ACTNO. 13 OF 1916
09 April, 1918

[Repealed by Act 1 of 1938, Section 2 and Schedule.]

An Act to amend certain enactments

Whereas it is expedient that certain formal amendments should be made in the enactments specified in the Schedule; It is hereby enacted as follows:

Section 1. Short title

This Act may be called the Amending Act, 1916.

Section 2. Amendment of certain enactments

The enactments specified in the Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.

Amendments

(See Section 2)

1

2

3

4

Year

No.

Short title

Amendments

1873

V

The Government Savings Banks Act, 1873.

In Section 3, for the definition of Minor the following shall be substituted, namely:

Minor means a person who is not deemed to have attained his majority under the Indian Majority Act, 1875

1894

VIII

The Indian Tariff Act, 1894.

In Section 7, sub-section (1), for the words Third Schedule, the words Second Schedule shall be substituted.

1898

V

The Code of Criminal Procedure, 1898.

In Section 4, clause (j), the word and where it occurs between the word Madras and the word Bombay shall be omitted, and for the words the High Court of Judicature for the North-Western Provinces, the words Allahabad and Patna shall be substituted.

In the proviso to Section 178, after the figures 1861, the words and figures or Section 107 of the Government of India Act, 1915, shall be inserted.

In Section 194, sub-section (1), 266 and 267, after the figures 1861, the words and figures or the Government of India Act, 1915, shall be inserted, and in Section 266 the words or to be established shall be omitted.

In Section 555, for the words and figures 15 of the Indian High Courts Act, 1861, the words and figures 107 of the Government of India Act, 1915, shall be substituted.

1899

II

The Indian Stamp Act, 1899.

In Section 2, clause (8), sub-clause (a) after the words St. George, the words the Presidency of Fort William in Bengal' shall be inserted; and for the word Bengal, the words Bihar and Orissa shall be substituted.

In Section 57, sub-section (1), after clause (b); the following shall be inserted, namely:

(bb) if it arises in the territories for the time being administered by the Lieutenant-Governor of Bihar and Orissa to the High Court of Judicature at Patna.

1908

V

The Code of Civil Procedures, 1908.

In Sections 111, 116, 122, 126, 129 and 130, after the figures 1861, the words and figures or the Government of India Act, 1915, shall be inserted. In Section 123, sub-section (1), for the words each of the towns of Calcutta, Madras, Bombay, Allahabad, Lahore and Rangoon, the following shall be substituted, namely:

The town which is the usual palace of sitting of each of the High Courts and Chief Courts referred to in Section 122.

In Section 126 for the words and figures Section 15 of Act, the words and figures the proviso to Section 107 of the latter Act shall be substituted; and for the word sanction, wherever it occurs in the said section, the word approval shall be substituted.

In Section 130, for the words of that Act, the words and figures or Section 107, respectively, of those Acts shall be substituted.

1914

VIII

The Indian Motor Vehicles Act, 1914.

In Section 15, for the word thereunder , the words and figures by the Local Government under Section 11 shall be substituted.