Central Provinces Laws Act, 1875

ACT No.20 OF 1875

Contents
Sections	Particulars
1	Short title
2	Repeal of enactments and rules
3	Certain enactments to be deemed to be in force
4	Confirmation of existing Acts
5	Rule of decision in cases of certain classes
6	Rules in cases not expressly provided for
7	Articles exempt from attachment
8	Power to make subsidiary rules
9	Penalty for breach of rules
10	Publication of rules. Force of rules
11	Local repeal in part of code of civil Procedure
12	Sections substituted in same Code
	Schedule

[AS ON 1956]

An Act to declare and amend the law in force in the Central Provinces.

Comment: The purpose of the Act is to declare and amend certain portions of law in force in the Central Provinces

Preamble.-WHEREAS it is expedient to declare and amend certain portions of law in force in the Central Provinces ; It is hereby enacted as follows:-