(Received the assent of the Governor-General on the 24th December 1862.)
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 of one year from the 1st day of January 1863; It is enacted as follows:
Act XX of 1862 shall continue in force until the first day of January 1864.
The following words shall be read as if they had been added to Section VI of the said Act XX of 1862: The High Court may also, by its own rules, fix the time within which applications for the review of any judgment passed by any Division Court or by any Judge or Judges of the said High Court in the exercise of its original Civil jurisdiction, shall be preferred.