The Assam Court-Fees (Amendment) Act, 1955
Assam Act No. 22 of 1955
Last Updated 11th February, 2020 [ass120]
Published in the Assam Gazette, dated 18-12-1955.
[Received the assent of the Governor of Assam on the 22nd December, 1955]
An Act further to amend the Court-Fees Act, 1870 (Act 7 of 1870).
Preamble. - Whereas it is expedient further 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 Sixth 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, 1955.
(2) It extends to the whole of Assam.
(3) It shall come into force at once.
2. Amendment of Schedule II, Article 11. - [Further amended by Assam Act, 7, of 1963].
