The Indian Soldiers (Litigation) Act, 1925

[Act No. 4 of 19251]

[26th February, 1925.]

Contents
Sections	Particulars
Title	The Indian Soldiers (Litigation) Act, 1925
1.	Short title, extent and commencement
2.	Definitions
3.	Circumstances in which an Indian soldier shall be deemed to be serving under special conditions
4.	Particulars to be furnished in plaints, applications or appeals to Court
5.	Power of Collector to intervene in case of unrepresented Indian soldier
6.	Notice to be given in case of unrepresented Indian soldier
7.	Postponement of proceedings
8.	Court may proceed when no certificate received
9.	Postponement of proceedings against Indian soldier on leave
10.	Power to set aside decrees and orders, passed against an Indian soldier serving under war or special conditions
11.	Modification of law of limitation where Indian soldier or his legal representative is a party
12.	Power of Court to refer questions to prescribed authorities
13.	Rule making power
14.	Power to apply the provisions of the Act to other persons in the service of the Government
14A.	[Repealed.]
15.	[Repealed.]