Assam Act No. 12 of 1960
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Received the assent of the Governor on the 31st March, 1960, published in the Assam Gazette, Extraordinary, dated the 31st March, 1960.
An Act further to amend the Court-Fees Act, 1870 with reference to the sale of Court-Fees in Assam.
Preamble. - Whereas it is expedient further to amend the Court-Fees Act, 1870 (Act 7 of 1870), in its application to Assam, in the manner hereinafter appearing;
It is hereby enacted in the Eleventh Year of the Republic of India as follows:
- Short title, extent and commencement.- (i) This Act may be called the Assam Court-Fees (Amendment) Act, 1960.
(ii) It extends to the whole of Assam.
(iii) It shall come into force with effect from the 1st April, 1960.
- Amendment of Schedule II, Article 1 of Act 7 of 1870.- In Article 1 of Schedule II of the Court-Fees Act, 1870-
(1) in the second column of Clause (e) after the words "for any construction" the following words shall be inserted, namely:
"or any other purpose"; and
(2) after Clause (e) the following new clause in the second column and entry in the third column shall be added, namely:
"(f) When presented to an Appropriate Revenue Authority for demarcation of land-
| Rs. | ||
| (i) | When the area of such land does not exceed Five bighas | 2.00 |
| (ii) | for each subsequent area of Five bighas or part thereof | 1.00 |
