Act 008 of 1935 : Central Provinces Courts (Supplementary) Act, 1935

Preamble

Central Provinces Courts (Supplementary) Act, 1935¹

[Act No. 8 of 1935]

[28th September, 1935]

Passed by the Indian Legislature.

An Act to supplement the Central Provinces Courts Act, 1917.

Whereas it is expedient to supplement the Central Provinces Courts Act, 1917 (C.P. Act I of 1917). It is hereby enacted as follows:-

1 Received the assent of the Governor General on the 28th September 1935.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the "Central Provinces Courts (Supplementary) Act, 1935".

(2) It shall come into force on such date as the ¹[President] in Council may, by notification in the Gazette of India, appoint.

1 A.L.O., 1950 [C.O. 4], dt. 26-1-1950 (w.e.f. 26-1-1950).

Section 2. Amendment of certain enactments

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.

Schedule

The Schedule

(See section 2.)

Year.	No.	Short title.	Amendments.
1869	IV	The Indian Divorce Act	In clause (1) of section 3, after the words "the High Court of Judicature at Rangoon;" the words "in the Central Provinces -the High Court of Judicature at Nagpur:" shall be inserted.
1875	XX	The Central Provinces Laws Act, 1875.	In part A-Bengal Regulations of the Schedule, for the words "the Judicial Commissioner", in each place where they occur, the words "the High Court of Judicature at Nagpur" shall be substituted.
1898	V	The Code of Criminal Procedure, 1898.	(1) In clause (j) of sub-section (1) of section 4, for the words "Lahore and Rangoon, the Chief Court of Oudh and the Courts of the Judicial Commissioners of the, Central Provinces and Sind" the words "Lahore, Rangoon and Nagpur, the Chief Court of Oudh and the Court of the Judicial Commissioner of Sind" shall be substituted. (2) In sect on 266, for the words "the Courts of the Judicial Commissioners of the Central Provinces and Sind" the words "the Court of the Judicial Commissioner of Sind" shall be substituted.
1899	II	The Indian Stamp Act, 1899.	In clause (d) of sub-section (1) of section 57, for the word "Bombay" the word "Nagpur" shall be substituted.
1908	IX	The Indian Limitation Act, 1908.	In article 162 of the Third Division of the First Schedule, for the words "Lahore and Rangoon" the words "Lahore, Rangoon and Nagpur" shall be substituted.
1928	XXXIV	The Sind Courts (Supplementary) Act, 1926.	In the fourth column of the Schedule, for items (1) and (2) relating to the Code of Criminal Procedure, 1898, the following items shall he substituted, namely:- "(1) In clause (j) of sub-section (1) of section 4, for the words ‘the Chief Court of Oudh and the Court of the Judicial Commissioner of Sind’ the words ‘and the Chief Courts of Oudh and Sind’ shall be substituted. (2) In section 266, for the words ‘the Chief Court of Oudh, the Court of the Judicial Commissioner Sind and’ the words ‘the Chief Courts of Oudh and Sind and’ shall be substituted."