Assam act 004 of 2005 : The Bengal, Agra and Assam Civil Court (Amendment) Act, 2004

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Registered No. - 768/97

THE ASSAM GAZETTE

EXTRAORDINARY

PUBLISHED BY AUTHORITY

17 W R , 18 2005, 28 1926 (*R*) No.17 Dispur, Tuesday, 18th January, 2005, 28th Pausa, 1926 (S.E.)

GOVERNMENT OF ASSAM

ORDERS BY THE GOVERNOR

LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH

NOTIFICATION The 18th January, 2005 No. LGL.138/91/64.— The following Act o f the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.

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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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