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State of Jharkhand - Act

The Court-Fees (Bihar Amendment) Act, 1958

JHARKHAND
India

The Court-Fees (Bihar Amendment) Act, 1958

Act 7 of 1958

  • Published on 17 March 1958
  • Commenced on 17 March 1958
  • [This is the version of this document from 17 March 1958.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Court-Fees (Bihar Amendment) Act, 1958(Bihar Act 7 of 19581)For Statement of Objects and Reasons see the Bihar Gazette, Extra-Ordinary dated 17.3.1958.(Governor's assent published in the Bihar Gazette, Extra-ordinary, of the 13th March, 1958.)An Act to amend the Court-Fees Act, 1879 in its application to the State of Bihar.Be it enacted by the Legislature of the State of Bihar in the Ninth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Court-Fees (Bihar Amendment) Act, 1958.
(2)It shall come into force on the 1st day of April, 1958.

2. Amendment of articles 1 and 6 of Schedule I to Act VII of 1870.

- For the 'proper fee' set forth in Schedule I to the Court-Fees Act, 1870 (VII of 1870), as amended from time to time in its application to the State of Bihar (hereinafter referred to as the said Act), for articles 1 and 6 and shown in the second column of the Schedule A to this Act, the 'proper fees' shown against them in the third column of the said Schedule A shall be substituted.

3. Amendment of the table of rates in Schedule I to Act VII of 1870.

- For the 'proper fees' set forth in the table of rates annexed to Schedule I to the said Act and shown in the first column of Schedule B to this Act, the 'proper fees' shown in the second column of the Schedule B shall be substituted.

4. Amendment of article 1 of Schedule II to Act VII of 1870.

- For the 'proper fee' set forth in Schedule II to the said Act for article 1 and shown in the second column of Schedule C to this Act, the 'proper fee', shown in the third column of the said Schedule C shall be substituted.

A

(See Section 2)
Article Proper fee set forth in schedule I to the CourtFees Act, 1870. Proper fees to be substituted
1 2 3
  Six annas ... ... 40 N. P.
1 Six annas ... ... 40N. P.
6 Six annas ... ... 40 N. P.

B

(See Section 3)Table of rates of advalorem fees leviable on the institution of suits
Proper fees set forth in the table. Proper fees to be substituted.
1 2
Rs. A. P. Rs. N.P.
0 6 0 0 40
1 2 0 1 15
1 14 0 1 90
2 10 0 2 60
3 6 0 3 40
4 2 0 4 15
4 14 0 4 90
5 10 0 5 65
6 6 0 6 40
7 2 0 7 15

C

(See Section 4)
Article Proper fee set forth in schedule I to theCourt-Fees Act, 1870. Proper fees to be substituted
1 2 3
1 Two annas ... ... 15 N. R