This Act may be called The Indian Evidence Act Amendment Act ;

Commencement. And it shall come into force on the passing thereof.

In section thirty-two of the Indian Evidence Act, 1872, clauses five and six, after the word relationship, the Words by blood, marriage or adoption shall be inserted.

In section forty-one of the same Act, lines seventeen, twenty and twenty-three, after the word judgment, the words order or decree shall be inserted.

In section forty-five of the same Act, line five, after the word art, the words or in questions as to identity of handwriting shall be inserted.

In section fifty-seven of the same Act, paragraph (13), after the word road, the words on land or at sea shall be inserted.

In section sixty-six of the same Act, line five, after the word is, the words or to his attorney or pleader shall be inserted.

In section ninety-one of the same Act, Exception 2, for the words under the Indian Succession Act, the words admitted to probate in British India shall be substituted.

Evidence Act Amendment]

In section ninety-two of the Indian Evidence Act, 1872, proviso (1), for the words want of failure, the words want or failure shall be substituted.

In section one hundred and eight of the same Act, line one, for the word When, the words Provided that when shall be substituted; and, in the last line, for the word on, the words shifted to shall be substituted.

In section one hundred and twenty-six of the same Act, line twenty-two and in section one hundred and twenty-eight of the same Act, line six, after the word barrister, the word pleader shall be inserted.

In section one hundred and twenty six of the same Act, line fifteen, for the word criminal, the word illegal shall be substituted.

In section one hundred and fifty-five of the same Act, paragraph (2), for the word had, the word accepted shall be substituted.

Nothing in the Indian Evidence Act, 1872, shall be deemed to affect Act No. XV of 1852 (to amend the Law of Evidence), section twelve.