Extending Sadar Court (Agra) Act, 1866 [Repealed]
(Received the assent of the Governor-General on the 9th March 1866.)
An Act to extend to the Sudder Court of the North-Western Provinces certain provisions of The Pleaders, Mookhtars and Revenue Agents Act, 1865' and of Act No. XXIX of 1865.
PREAMBLE
Whereas it is expedient to extend to the Sadder Court of the North-Western Provinces certain provisions of The Pleaders,. Mookhtars and Revenue Agents' Act, 1865 and of Act No. XXIX of 1865; It is enacted as follows:
Section 1. Power to Sudder Court, N.W.P. to make rules as to Pleaders and Mookhtars of such Court
Notwithstanding any thing contained in The Pleaders, Mookhtars and Revenue Agents' Act, 1865, the said Sudder Court shall have power to make rules for the qualification, admission and enrolment of proper persons to he Pleaders and Mookhtars of such Court, for the fees to be paid for the examination, admission and enrolment of such persons, and, subject to the provisions contained in the same Act, for the suspension and dismissal of the Pleaders so admitted and enrolled. The said Court may also from time to time vary and add to such rules.
Section 2. Certain provisions No. Contained XX of 1865 and in Act No. XXIX of 1865 to apply yo Pleaders and Mookhtars Practicing to in such Court
The provisions contained in Sections 5 to 12 (both inclusive), 14, 15, 18, 37, 39 and he of The Pleaders, Mookhtars and Revenue Agents' Act, 1865, and in Sections 1 and 2 of No. XXIX of 1865, shall, mutatis mutandis, apply to Pleaders and Mookhtars practising to Pleaders and Mookhtars practising in the said Sudder Court.
Section 3. This Act to be read with Act No. XX of 1865
This Act shall be read with and taken as part of The Pleaders, Mookhtars and Revenue Agents' Act, 1865' 1865.