act 032 of 1863 : Continuing Act, 1863 [Repealed]

Continuing Act, 1863 [Repealed]

ACTNO. 32 OF 1863

12 April, 1864

Repealed by Act 10 of 1877

Passed by the Governor-General of India in Council.

(Received the assent of the Governor-General on the 16^th December 1863.)

PREAMBLE

An Act to continue in force Act XX of 1862 (to provide for the levy of Fees and Stamp Duties in the High Court of Judicature at Fort William in Bengal, and to suspend the operation of certain Sections of Act VIII of 1859 in the said High Court).

Whereas it is expedient that Act XX of 1862 (to provide for the levy of Fees and stamp Duties in the High Court of Judicature at Fort William in Bengal, and to suspend the operation of certain Sections of Act VIII of 1859 in the said High Court), should continue in force for a further period from the first day of January 1864; It is enacted as follows:

Section 1. Act XX of 1862 continued till such date in the Governor-General in Council shall appoint

Act XX of 1862 shall continue in force until such time as the Governor-General of India in Council shall by notification published in the Gazette of India appoint for its expiry.