Code of Civil Procedure (Rajasthan Amendment) Act, 1958 1. Short title. 2. Amendment of Section 60, Central Act 5 of 1908.
The Code of Civil Procedure (Rajasthan Amendment) Act, 1958
Rajasthan Act No. 19 of 1958
RJ489
[Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated April 12, 1958]
[Received the assent of the President on the 12th day of April, 1958]
Be it enacted by the Rajasthan State Legislature in the Ninth Year of the Republic of India as follows:-
- Short title.- This Act may be called the Code of Civil Procedure (Rajasthan Amendment) Act, 1958.
- Amendment of Section 60, Central Act 5 of 1908.- In clause (b) of the proviso to sub-section (1) of Section 60 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in its application to the State of Rajasthan after the word, "agriculturist" the words "his milch cattle and those likely to calve within two years" shall be inserted.
