ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH
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48 THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 18, 2005
ASSAM ACT NO. IV OF 2005
(Received the assent of the Governor on 13th January, 2005)
THE BENGAL, AGRA AND ASSAM CIVIL COURTS
(ASSAM AMENDMENT) ACT, 2004.
AN
ACT
further to amend the Bengal, Agra and Assam Civil Courts Act, 1887, in its application to the State o f Assam.
Preamble
W hereas it is expedient further to amend the Central
Bengal, Agra and Assam Civil Courts Act, 1887, Act XII
hereinafter Act, tn its application to the State o f Assam,of ,887
' in the manner hereinafter appearing ; It is hereby enacted in the Fifty-fifth Year o f the Republic o f India as follows :-
Short title, extent and commence- ment.
1. (1) This Act may be called the Bengal, Agra and Assam Civil Courts (Assam Amendment) Act, 2004.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Substitution of words and brackets
"Civil Judge (Senior
Division)" and "Civil Judge
(Junior Division)" in Central Act XII of 1887.
2. In the principal Act, for the words and brackets "Civil Judge (Senior Division" and "Civil Judge (Junior Division)", wherever they occur, the words "Civil Judge" and "MunsifF' respectively shall be substituted.
M. K. DEKA,
Commissioner & Secy, to the Govt, of Assam, Legislative Department, Dispur. GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-21, (Ex-Gazette) No. 33-500-600-18-1-2005.
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