Assam Court-Fees (Amendment) Act, 1960

Assam Court-Fees (Amendment) Act, 1960
- 1. Short title, extent and commencement.
- 2. Amendment of Schedule II, Article 1 of Act 7 of 1870.

The Assam Court-Fees (Amendment) Act, 1960

Assam Act No. 12 of 1960

Last Updated 11th February, 2020 [ass123]

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:

1. 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.

2. 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


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