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Union of India - Section

Section 20 in The Indian Bar Councils Act, 1926

20. Transitional provision regarding certain Bar Councils affected by States' reorganisation.

(1)The Bar Councils for the High Courts of the States of Bombay, Madhya Pradesh, Mysore, Punjab, Rajasthan and Travancore-Cochin functioning immediately before the 1st day of November, 1956, shall be deemed to be the Bar Councils for the High Courts of the corresponding new States of Bombay, Madhya Pradesh, Mysore, Punjab, Rajasthan and Kerala, respectively.
(2)As from the said day, -
(a)the Bar Councils for the High Courts of Hyderabad and Saurashtra shall stand dissolved, and
(b)the assets and liabilities of the Bar Council for the High Court of Hyderabad shall stand transferred to, the Bar Councils for the High Courts of Andhra Pradesh, Bombay and Mysore and be divided among them in such proportion as may be agreed upon, and in default of such agreement, in the proportion of 57:61:27.81:14:58.
The Schedule(See Section 9)Amendment of Enactments
EnactmentsAmended Extent and manner of amendment
The Legal Practioners Act, 1879. (1) In section 4, after the words "with the permission ofthe Court" the words and figures "or the in the caseof a High Court in respect of which the Indian Bar Councils Act,1926, is in force, subject to rules made under that Act"shall be Inserted.(2) In section 6, clauses (a) and (b), after the words "RoyalCharter" the words and figures "in respect of which,the Indian Bar Councils Act, 1926, is not in force" shallbe Inserted.(3) To section 38 the following words and figures shall beadded, namely-"and except as provided by section 36, nothing in this Actapplies to persons enrolled as advocates of any High Court underthe Indian Bar Council Act, 1926".(4) In section 41, sub-section (1), after the words "RoyalCharter" the words and figures "in respect of which,the Indian Bar Councils Act, 1926, is not in force" shallbe Inserted.
The Indian Stamp Act, 1899 In Article 30 of the First Schedule after the words "HighCourt," where they first occur, the words and figures"under the Indian Bar Councils Act, 1926, or" shall beInserted.
The Madras Stamp (Amendment) Act, 1922. In Article 25 of Schedule 1A, after the words "High Court"where they first occur, the words and figures "under theIndian Bar Councils Act, 1926, or" shall be Inserted.
The Bengal Stamp (Amendment) Act, 1922 In Article 30 of Schedule IA, after the words "High Court."Where they first occur, the words and figures "under theIndian Bar Councils Act, 1926. or" shall be Inserted.
The Indian Stamp (Punjab Amendment) Act, 1922. In Article 30 of Schedule IA, after the words "High Court."Where they first occur, the words and figures "under theIndian Bar Councils Act, 1926, or" shall be Inserted.
The Assam Stamp (Amendment) Act, 1922 In Article 30 of Schedule IA, after the words "High Court."Where they first occur, the words and or" shall beInserted.