34. [ Application of Act to Presidency-towns. [Inserted by Act 11 of 1888, Section 1.]
(1)This Act, in its application to the Presidency-towns, shall be read as if for the words District Magistrate in section 16, sub-section (1) and section 17, sub-sections (2) and (3), for the words Magistrate of the first or second class in section 18, sub-section (1), [and section 19-A, sub-section (2)] and for the word Magistrate in section 18, sub-section (2), there had been enacted the words Commissioner of Police, and for the words District Judge in section 16, sub-sections (3), (4) and (5), the words Chief Judge of the Court of Small Causes.[* * *] [Sub-Section (2) omitted by A.O.1937.](3)The fee in respect of an application to the Chief Judge of a Presidency Court of Small Causes under sub-section (3)of section 16 shall be the same as would be payable under the Court-fees Act, 1870 (7 of 1870), in respect of such an application to a District Judge beyond the limits of a Presidency-town, and fees for summons and other processes in proceedings before the Chief Judge under sub-section (3) or sub-section (4) of that section shall be payable according to the scale set forth in the Fourth Schedule to the Presidency Small Cause Courts Act, 1882 (15 of 1882).][35] [Substituted by A.O.1950, for the former section which had been inserted by Act 45 of 1948, Section 3.]. Reference to certain laws of Part B States.- [Repealed by the Part b States (Laws) Act, 1951 (3 of 1951), section 3 and Schedule.]...
