Assam act 020 of 1958 : Assam Court-Fees (Second Amendment) Act, 1958

Department
  • Department of Judicial Department

Preamble

Assam Court-Fees (Second Amendment) Act, 1958*

[Assam Act No. 20 of 1958][18th June, 1958]

An Act further to amend the Court-Fees Act, 1870 (Act VII of 1870) in its application to Assam.

Whereas it is expedient further to amend the Court-Fees Act, 1870 (Act VII of 1870), hereinafter called the Principal Act, in its application to Assam in the manner hereinafter appearing;

It is hereby enacted in the Ninth Year of the Republic of India as follows:

* Received the assent of the Governor on the 16th June, 1958, published in the Assam Gazette, Extraordinary, dated the 18th June, 1958.

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.-

(i) This Act may be called the Assam Court-Fees (Second Amendment) Act, 1958.

(ii) It extends to the whole of the State of Assam.

(iii) It shall come into force at once.

Section 2. Amendment of Schedule II, Art. 11

2. Amendment of Schedule II, Art. 11.- In Cl. (c) in the second column in Art. 11 of Schedule II to the Principal Act, a full stop shall be inserted after the figure "1939" and the words "or to an appellate authority prescribed under the Assam Sales Tax Act, 1947" following the figure "1939" be deleted.

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