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State of Bihar - Act

The Court-fees (Amendment) Act, 1939

BIHAR
India

The Court-fees (Amendment) Act, 1939

Act 17 of 1939

  • Published on 22 November 1939
  • Commenced on 22 November 1939
  • [This is the version of this document from 22 November 1939.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Court-fees (Amendment) Act, 1939Bihar Act 17 of 1939Published in the Bihar Gazette of the 22nd November, 1939.An Act to amend the Court-fees Act, 1870, in its application to Bihar.Whereas it is expedient to amend the Court-fees Act, 1870, in its application to the Province of Bihar in the manner hereinafter appearing;It is hereby enacted as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Bihar Court-fees (Amendment) Act, 1939.
(2)It extends to the whole of the [State] [Substituted by Adaptation of Laws Order.] of Bihar.
(3)It shall come into force on such [date] [The Act came into force on the 1st May, 1940, vide Notification No. 1965/J, dated 10.4.1940.] as the [State] [Substituted by Adaptation of Laws Order.] Government may by notification in the Official Gazette appoint.

2. Amendment of Schedule I of Act 7 of 1870.

- In Schedule I of the Court-fees Act, 1870:-
(a)after the entries in the second column against Article I, the following proviso shall be added, namely:-
"Provided that the maximum fee leviable on a plaint or memorandum of appeal shall be ten thousand rupees"; and
(b)in the Table of rates of ad valorem fees leviable on the institution of suits, for the portion beginning with the words "for example" and ending with the figures "9,660", the following shall be substituted, namely:-
"subject to a maximum of ten thousand rupees", for example-
When the amount or value of the subject-matterexceeds But does not exceed Proper fee
Rs. Rs. Rs. a. p.
3,00,000 3,05,000 3660 0 0
4,00,000 4,05,000 4410 0 0
5,00,000 5,05,000 5860 0 0
6,00,000 6,05,000 5910 0 0
7,00,000 7,05,000 6660 0 0
8,00,000 8,05,000 7410 0 0
9,00,000 9,05,000 8160 0 0
10,00,000 10,05,000 8910 0 0
11,00,000 11,05,000 9660 0 0
11,45,000 11,50,000 9997 0 0
and for all amounts and values exceeding Rs. 11,50,000 the Court-fees is Rs. 10,000".