Indian Telegraph Act, 1885

34. Application of Act to Presidency-towns

(1) This Act, in its application to the Presidency-towns, shall be read as if for the words "District Magistrate" in section 16, sub-section (1), and section 17, sub-sections (2) and (3), for the words "Magistrate of the first or second class" in section 18, sub-section (1), ⁷[and section 19A, sub- section (2)] and for the words "Magistrate" in section 18, sub-section (2), there had been enacted the words "Commissioner of Police" and for the words "District Judge" in section 16, sub-sections (3), (4) and (5), the words "Chief Judge of the Court of Small Causes".

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(3) The fee in respect of an application to the Chief Judge of a Presidency Court of Small Causes under sub-section (3) of section 16 shall be the same as would be payable under the Court Fees Act, 1870 (7 of 1870), in respect of such an application to a District Judge beyond the limits of a Presidency-town, and fees for summonses and other processes in proceedings before the Chief Judge under sub-section (3) or sub-section (4) of that section shall be payable according to the scale set forth in the Fourth Schedule to the Presidency Small Cause Courts Act, 1882 (15 of 1882).]

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