1. Short title, extent of Act, Commencement of Act.
- This Act may be called the Court-Fees Act, 1870. It extends to [the whole of India] [Substituted for the words 'all the Provinces of India' by the Adaptation of Laws Order, 1950. The words 'all the Provinces of India' had been substituted for the words 'the whole British India' by the Indian Independence, (Adaptation of Central Acts. Ordinances) Order, 1948.] except [territories which immediately before the 1st November, 1956, where comprised in Part B States] [Substituted by Adaptation of Laws (No. 2) Order, 1956, for the words 'part B States'.];And it shall come into force on the first day of April, 1870.[1A. Definition of Appropriate Government.-In this Act the 'Appropriate Government' means in relation to fees or stamps relating to documents presented] [Inserted by Government of India (Adaptation of Indian Laws) Order, 1937.] or to be presented before any officer serving under the Central Government, that Government, and in relation to any other fees or stamps, the [State government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.].
