Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Civil Procedure (Andhra Pradesh) (Telangana Area) (Amendment) Act, 1953 011 of 1953 [09 June 1953] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 60, Act 5 Of 1908 Code Of Civil Procedure (Andhra Pradesh) (Telangana Area) (Amendment) Act, 1953 011 of 1953 [09 June 1953] An Act to amend the Code of Civil Procedure, 1908, in its application to the 2[Telangana Area of the State of Andhra Pradesh]. Whereas it is expedient to amend the Code of Civil Procedure, 1908, in its application to the 3[Telangana Area of the State of Andhra Pradesh], for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. Published in Gazette Extraordinary No. 70, dated 9th June, 1953. 2. 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. 3. The words "Hyderabad area of the State of Andhra Pradesh" were subs for the words "State of Hyderabad" by the A.P. A.O. 1957 and these words were subs. for the words "Hyderabad area of the State of Andhra Pradesh" by A.P. Act IX of 1961. 1. Short Title, Extent And Commencement :- (i) This Act may be called 2[the Code of Civil Procedure (Andhra Pradesh) (Telangana Area) Amendment Act, 1953]. (ii) It extends to the whole of the 1[the Telangana area of the State of Andhra Pradesh]. (iii) It shall come into force at once. 1. The words "Hyderabad area of the State of Andhra Pradesh" were subs for the words "State of Hyderabad" by the A.P. A.O. 1957 and these words were subs. for the words "Hyderabad area of the State of Andhra Pradesh" 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, Act 5 Of 1908 :- In the proviso to sub-section (1) of Section 60 of the Code of Civil Procedure, 1908-- (i) after clause (k) the following clause shall be inserted, namely:-- "(kk) amount payable under policies issued in pursuance of the Rules for the 1[the Andhra Pradesh Government Life Insurance Department", and] (ii) after Explanation 2, the following Explanation shall be inserted, namely:- "Explanation 2-A:-- Where any sum payable to a government servant is exempt from attachment under the provisions of Clause (kk), such sum shall remain exempt from attachment notwithstanding the fact that owing to the death of the Government servant it is payable to some other person".