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[Cites 0, Cited by 26] [Entire Act]

Union of India - Section

Section 2 in Bengal, Agra And Assam Civil Courts Act, 1887

2. Repeal.

- [(1) * * * *] [Sub-section (1) and the word " But" at the beginning of sub-section (2) were rep.by Act 12 of 1891, s.2 and Sch.I.]
MeghalayaIn its application to the State of Meghalaya(i) In the long title insert a comma "(,)" after the word "Provinces" and omit the word "and" occurring between the words "Provinces" and "Assam" and after omitting the fulistop (.) after the word "Assam" and the words "and Shillong" after it, followed by a fullstop "(.)".(ii) In the Preamble insert a comma "(,)" after the words "Provinces" and omit the word "and" occurring between the words "Provinces" and "Assam", and after omitting the semicolon "(;)" after the word "Assam" add the words "and Shillong" after it, followed by a semicolon "(;)".- Megha A.L.O. (No. 1). 1974
(2)[* * *] [Sub-section (1) and the word " But" at the beginning of sub-section (2) were rep.by Act 12 of 1891, s.2 and Sch.I. ] All Courts constituted, appointments, nominations, rules and orders made, jurisdiction and powers conferred and lists published under the Bengal Civil Courts Act, 1871 (6 of 1871), or any enactment thereby repealed, or purporting expressly or impliedly to have been so constituted, made, conferred and published, shall be deemed to have been respectively constituted, made, conferred and published under this Act; and
(3)Any enactment or document referring to the Bengal Civil Courts Act, 1871 (6 of 1871), or to any enactment thereby repealed, shall be construed to refer to this Act or to the corresponding portion thereof.
OrissaIn its application to the States merged in the State of Orissa, for section 2 substitute the following section, namely,2. Savings.- (1) All Courts (whether known as Courts of Munsiffs or Subordinate Judges or by any such expression) other than the Courts of the Subordinate Judge with unlimited pecuniary jurisdiction or the Additional Judge or the District Judge constituted, appointments, nominations, rules and orders made, jurisdiction and powers conferred and lists published under any enactment for the time being in force in any Merged State relating to Civil Court shall be deemed to have been respectively constituted, made, conferred and published under this Act.(2) Any enactment or instrument referring to any law relating to Civil Courts which was repealed either partially or wholly by the application of this Act shall be construed as referring to this Act or to the corresponding provisions thereof. - Orissa Act 4 of 1950. Section 4 and Sch. (3-3-1950).