Part B
Acts extended to Manipur by this Act as from the commencement of the Union Territories' (Laws) Amendment Act, 1956.
| Year |
Number |
Short Title |
Amendment (if any) |
| 1 |
2 |
3 |
4 |
| 1873 |
X |
The Indian Oaths Act, 1873 |
In section 1, for the second paragraph, the following paragraph shall be substituted, namely:-"It extends to the whole of India except the State of Jammu and Kashmir." |
| 1882 |
IV |
The Transfer of Property Act, 1882. |
|
| 1887 |
VII |
The Suits Valuation Act, 1887. |
| 1898 |
V |
The Code of Criminal Procedure, 1898. |
(1) In section 1, in sub-section (2), the words "and the Union territory of Manipur" shall be omitted, and |
| (2) in section 93A, in sub-section (1), the words "or in the Union territory of Manipur" shall be omitted. |
| 1908 |
V |
The Code of Civil Procedure, 1908. |
In section 1, in sub-section (3) the word "and" at the end of clauses (c) and clause (d) shall be omitted. |
| 1925 |
XXXIX |
The Indian Succession Act, 1925. |
1. Subs. by Act 68 of 1956, s. 4, for the original Schedule.
2. Entry relating to the Married Women's Property Act, 1874 (3 of 1874) omitted by Act 61 of 1959, s. 4 (w.e.f. 1-3-1960).
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