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State of Assam - Act

The Assam Court-Fees (Amendment) Act, 1955

ASSAM
India

The Assam Court-Fees (Amendment) Act, 1955

Act 22 of 1955

  • Published on 18 December 1955
  • Commenced on 18 December 1955
  • [This is the version of this document from 18 December 1955.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Assam Court-Fees (Amendment) Act, 1955Assam Act No. 22 of 1955Last Updated 11th February, 2020Published in the Assam Gazette, dated 18-12-1955.[Received the assent of the Governor of Assam on the 22nd December, 1955]An Act further to amend the Court-Fees Act, 1870 (Act 7 of 1870).Preamble. - Whereas it is expedient further to amend the Court-Fees Act, 1870 (Act 7 of 1870) hereinafter called the Principal Act, in its application to Assam, in the manner hereinafter appearing;It is hereby enacted in the Sixth Year of the Republic of India as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Assam Court-Fees (Amendment) Act, 1955.
(2)It extends to the whole of Assam.
(3)It shall come into force at once.

2. Amendment of Schedule II, Article 11.

- [Further amended by Assam Act, 7, of 1963].