Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Civil Procedure (Andhra Pradesh) (Andhra Area) Amendment Act, 1950 34 of 1950 [02 January 1951] CONTENTS 1. Short Title And Extent 2. Amendment Of Section 60, Central Act 5 Of 1908 Code Of Civil Procedure (Andhra Pradesh) (Andhra Area) Amendment Act, 1950 34 of 1950 [02 January 1951] An Act further to amend the Code of Civil Procedure 1908, in its application to the [Andhra Area of the State of Andhra Pradesh] Whereas it is expedient further to amend the Code of Civil Procedure, 1908, in its application to the 2[Andhra area of the State of Andhra Pradesh], for the purpose hereinafter appearing; it is hereby enacted as follows:-- 1. For statement of Objects and Reasons, see Fort St. George Gazette, dated 10th October, 1950, Part IV-A.P. 376. 1. Short Title And Extent :- (1) This Act may be called 2[the Code of Civil Procedure (Andhra Pradesh) (Andhra Area) Amendment Act, 1950]. (2) It extends to the whole of the 1[Andhra area of the State of Andhra Pradesh]. 1. The words "State of Andhra" were subs. for the words "State of Madras" by the A.A.O. 1953 and these words were subs. for the words "State of Andhra" by A.P. Act IX of 1961. 2. Substituted for the original short title by A.P. Act IX of 1961. 2. Amendment Of Section 60, Central Act 5 Of 1908 :- In clause (g) of the proviso to sub-section (1) of Section 60 of the Code of Civil Procedure, 1908, after the words "stipends and gratuities allowed to pensioners of the Government"; the words "or of a local authority" shall be inserted.