Madhya pradesh act 015 of 1958 : Court Fees (Madhya Pradesh Amendment) Act, 1958

Preamble

Court Fees (Madhya Pradesh Amendment) Act, 1958*

[Madhya Pradesh Act No. 15 of 1958]1[23rd June, 1958]

An Act to amend the Court Fees Act, 1870, in its application to the State Madhya Pradesh.

Be it enacted by the Madhya Pradesh Legislature in the Ninth Year of the Republic of India as follows:-

1. For Statement of Objects and Reasons (in English) see "Madhya Pradesh Gazette," Extraordinary dated the 15th April 1958, page 667 and (in Hindi) 668. For proceedings in Assembly see Madhya Pradesh Vidhan Sabha Proceedings, 1958, Volume III, pages 2924 to 2927.

* (Received the assent of the Governor on the 23rd June 1958; assent first published in the "Madhya Pradesh Gazette" Extraordinary on the 3rd July, 1958)

Section 1. Short title

1. Short title.- This Act may be called the Court Fees (Madhya Pradesh Amendment) Act, 1958.

Section 2. Amendment of Schedules to the Court Fees Act, 1870

2. Amendment of Schedules to the Court Fees Act, 1870.- In the Court Fees Act, 1870 (No. VII of 1870)-

(i) in Schedules I and II for the words "Two annas" "Five annas" "Five annas and four pies" or "Five annas and pies four", "Eight annas", "Ten annas" and "Ten annas and eight pies", wherever they occur whether in conjunction with any other words or otherwise, the words "Ten Nave Paise", "Thirty Naye Paise", "Thirty-five Naye Paise", "Fifty Nave Paise", "Sixty Naye Paise" and "Sixty-five Naye Paise" shall be substituted respectively;

(ii) in Schedule I in the Table of rates of advolorem fees leviable on the institution of suits under Article I-A, in column (3)-

(a) for the letters "a.p.", the letters "N.P." shall be substituted; and

(b) for the figures "8-0", "5-0" and "10-0", the figures "50", "30" and "60" shall be substituted respectively; and

(iii) in Schedule III for the letters "a.p." with separate columns the letters "N.P." with a single column shall be substituted.

Section 3. Continuance of stamps of old denominations

3. Continuance of stamps of old denominations.- The stamps denoting the fees chargeable under this Act in old denominations shall continue to be valid for a period of six months from the date of the commencement of the Court Fees (Madhya Pradesh Amendment) Act, 1958 (15 of 1958) to the same extent to which they would have been valid if the said Act had not been passed.

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