The Assam Court-Fees (Second Amendment) Act, 1958
Assam Act No. 20 of 1958
Last Updated 11th February, 2020 [ass122]
Received the assent of the Governor on the 16th June, 1958, published in the Assam Gazette, Extraordinary, dated the 18th June, 1958.
An Act further to amend the Court-Fees Act, 1870 (Act 7 of 1870) in its application to Assam.
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 Ninth Year of the Republic of India as follows :
1. Short title, extent and commencement. - (i) This Act may be called the Assam Court-Fees (Second Amendment) Act, 1958.
(ii) It extends to the whole of the State of Assam.
(iii) It shall come into force at once.
2. Amendment of Schedule II, Article 11. - In Clause (c) in the second column in Article 11 of Schedule II to the Principal Act, a full stop shall be inserted after the figure "1939" and the words "or to an appellate authority prescribed under the Assam Sales Tax Act, 1947" following the figure "1939" be deleted.
