ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
NOTIFICATION
The 7th November, 1997 No. LGL. 138/91/46 : The following Act of the Assam Legislative Assembly which received the assent of the President/Governor is hereby published for general information.
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26Q2... .THE. AggAM QAZETTE, EXTRAORDINARY, NOVEMBER 13. 1997
ASSAM ACT NO. XXIV OF 1997
( Received the Assent of the President on 20th October, 1997)
THE BENGAL, AGRA AND ASSAM CIVIL COURTS
( SECOND ASSAM AMENDMENT ) ACT, 1996
AN
ACT
further to amend the Bengal, Agra and Assam Civil Courts Act, 1887, in its application to the State of Assam. Preamble.
Whereas it is expedient further to amend the Bengal, Agra Central and Assam Civil Courts Act, 1887, hereinafter referred to as the Act-xn principal Act, in its application to the State of Assam, in the of 1887 manner hereinafter appearing;
It is hereby enacted in the Forty-seventh Year of the Republic of India as follows
Short title 1- (1) This Act may be called the Bengal, Agra and Assam Civil extent and Courts (Second Assam Amendment) Act, 1996. Commencement.
(2) It shall extend to the whole of Assam.
(3) It shall come into force at once. insertion of new 2. In the principal Act, after section 21, the following shall be section2iA inserted as section 21 A, namely /
"Power to Transfer pending appeals to
District Judge. Amendment of section 5 of the Bengal, Agra and Assam Civil
Courts (Assam Amendment)
Act, 1992.
21 A. An appeal from a decree or order of an Assistant District Judge, where the value of the original suit in which or any proceeding arising out of which decree or order was made exceeds twenty thousand rupees but does not exceed fifty thousand rupees instituted in the High Court before the date of commencement of the Bengal, Agra and Assam Civil Courts (Assam Amendment) Act, 1992 and pending in the High Court immediately before the said date, shall stand transferred to District Judge having jurisdiction who shall decide the appeal according to law or assign it to any Additional District Judge.
3. In the the Bengal, Agra and Assam Civil Courts (Assam Amendment) Act, 1992, in section 5, for the words, "prior to the commencement of this Act, "the words", "save and except the appeals instituted to High Court against the decree or order of an Assistant District Judge under clause (b) of sub section (1) of section 21," shall be substituted.
M. K. DEKA,
Secretary to the Govt, of Assam, Legislative Department. GUWAHATI - Printed and Published by the Dy. Director (P), Directorate of Ptg. and Sty., Assam, Guwahati-21 (Ex. Gazette) No. 1129-750-600-13-11-97.
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