Section 15 in Bengal, Agra And Assam Civil Courts Act, 1887
15. Vacations of Courts.-
(1)Subject to such orders as may be made [* * *] [The words " by the G.G.in C., in the case of the High Court at Calcutta, and" were rep. by the A.O.1937 ] [* * *] [The words " in the case of the High Court at Calcutta, and by the Local Government in other cases," had been repealed by Act 38 of 1920, s.2 and Sch. I.] by the State Government [* * *] [The words " in other cases" were rep. by the A.O. 1937 ] the High Court shall prepare a list of days to be observed in each year as close holidays in the Civil Courts.(2)The list shall be published in the Official Gazette.(3)A judicial act done by a Civil Court on a day specified in the list shall not be invalid by reason only of its having been done on that day.
