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State of Assam - Act

The Assam Court-Fees (Amendment) Act, 1954

ASSAM
India

The Assam Court-Fees (Amendment) Act, 1954

Act 27 of 1954

  • Published on 8 September 1954
  • Commenced on 8 September 1954
  • [This is the version of this document from 8 September 1954.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Assam Court-Fees (Amendment) Act, 1954Assam Act No. 27 of 1954Last Updated 11th February, 2020[Dated 8th September, 1954]Published in the Assam Gazette, dated the 8th September, 1954.[Received the assent of the Governor of Assam on the 29th August, 1954]An Act further to amend the Court-Fees Act, 1870 (Act 7 of 1870) with reference to the scale of Court-Fees in Assam.Preamble. - Whereas it is necessary 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 Fifth 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, 1954.
(2)It extends to the whole of Assam.
(3)It shall come into force at once.

2. Amendment of Section 1(3) of Assam Act 8 of 1950.

- In sub-section (3) of Section 1 of the Assam Court-Fees (Amendment) Act, 1950, a full stop shall be inserted after the figures "1950" and the words "and shall remain in force for a period of five years" shall be deleted.

3. Amendment of Schedule II, Article 1.

Assam: NagalandFor Article 1 substitute the following:
Number   Proper fee
1. Application or petition (a) When presented to any officer of the Custom or ExciseDepartment or to any Magistrate by any person having dealingswith the Government, and when the subject-matter of suchapplication relates exclusively to those dealings;orWhenpresented to any Municipal Board or other local authorityconstituted under any Act for the time being in force for theconservancy or improvement of any place, if the application orpetition relates solely to such conservancy orimprovement;orWhen presented to any civil court otherthan a principal civil court of original jurisdiction, or to anyCourt of Small Causes, constituted under Act No. 16 of 1868,Section 20 or to a Collector or other officer of revenue inrelation to any suit or case in which the amount or value of thesubject-matter is less than fifty rupees; orWhen presentedto any civil, criminal or revenue court or to any board orexecutive officer for the purpose of obtaining a copy ortranslation of any judgement, decree or order passed by suchcourt, board or officer or of any other document or record insuch court or office; Fifty paise.
  (b) When presented to a regional transport authority or StateTransport Authority containing a prayer for permits for contractcarriage, stage carriage, private carrier or public carrier orfor any other purpose Seven rupees and fifty naye paise.

4. Amendment of Schedule II, Article 11.

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