ACT NO. 8 OF 1852[ 6th February, 1952.]An Act for remunerating the Sheriffs of Calcutta, madras andBombay for the execution of Mufassal Process under Act 23 of 1840. 2Preamble.-- For making better provision for the Sheriffs ofCalcutta, Madras and Bombay, in remuneration for the execution oflegal process issued by Courts out of the said towns, respectively; Itis enacted as follows:--
