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[Section 3]
[Entire Act]
Union of India - Subsection
Section 3(4) in Bengal, Agra And Assam Civil Courts Act, 1887
| Assam(1) In its application to the State of Assam, in item No. 3 of Section 3, and wherever they occur in the Act or any other Act, for the words "Subordinate Judge" substitute the words "Assistant District Judge" - Assam Act 12 of 1967, Section 2 (16-8-67).(2) In its application to the State of Assam, in the principal Act, for the words "Assistant District Judge" and "Munsiff" wherever they occur, the words and brackets "Civil Judge (Senior Division)" and "Civil Judge (Junior Division)" respectively substituted. - Assam'Act 15 of 1997, Section 2 (5-5-1997).Uttar PradeshIn its application to the State of Uttar Pradesh, in item (3) of section 3 for the word "Subordinate" substitute the word "Civil". - U.P. Act 4 of 1936, S.2.Oudh-This section as amended in its application to Uttar Pradesh applies to the territories to which the Oudh Courts Act, 1925 was applicable and the corresponding provision of the Oudh Courts Act, 1925 is repealed. - U. P. Act 2 of 1956, Section 2 (11-1-1956).West BengalIn its application to the State of West Bengal, in Section 3, in clause 3, for the words "Subordinate Judge", words "Assistant District Judge" substituted. - W.B. Act 14 of 1983, Section 3 (10-10-1983). |