Code of Civil Procedure (Rajasthan Amendment) Act, 1957 1. Short title. 2. Amendment of Section 60, Central Act V of 1908.
The Code of Civil Procedure (Rajasthan Amendment) Act, 1957
Rajasthan Act No. 16 of 1957
RJ488
[Published in the Rajasthan Gazette (Raj-patra), Part IV-A, Extraordinary, dated the 6th June, 1957]
[Received the assent of the President on the 1st day of June, 1957].
An Act further to amend the Code of Civil Procedure, 1908 (Central Act V of 1908) in its application to the State of Rajasthan.
Whereas it is expedient, for the purpose hereinafter appearing, further to amend the Code of Civil Procedure, 1908 (Central Act V of 1908) in its application to the State of Rajasthan;
Be it enacted by the Rajasthan State Legislature in the Eighth Year of the Republic of India as follows:-
- Short title.- This Act may be called the Code of Civil Procedure (Rajasthan Amendment) Act, 1957.
- Amendment of Section 60, Central Act V of 1908.- In the proviso to sub section (1) of Section 60 of the Code of Civil Procedure, 1908 (Central Act V of 1908) in the application thereof to the State of Rajasthan,-
(i) after clause (k), the following clause shall be inserted, namely:-
"(kk) moneys payable under Life Insurance Certificates issued in pursuance of the Rajasthan Government Servants Insurance Rules, 1953;" and
(ii) after explanation 3 the following explanation shall be inserted, namely:-
"Explanation 4.-Where any money payable to a Government servant of the State is exempt from attachment under the provision contained in clause (kk), such money shall remain exempt from attachment notwithstanding the fact that owing to the death of a Government servant it is payable to some other person".
