Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Civil Procedure (Andhra Pradesh) (Telangana Area) (Second Amendment) Act, 1953 18 of 1953 [02 December 1953] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 60, Central Act 5 Of 1908 Code Of Civil Procedure (Andhra Pradesh) (Telangana Area) (Second Amendment) Act, 1953 18 of 1953 [02 December 1953] An Act further to amend the Code of Civil Procedure, 1908, in its application to the 2[Telangana Area of the State of Andhra Pradesh]. Whether it is expedient in further to amend the code of Civil Procedure, 1908, in its application to the 2{Telangana area of the State of Andhra Pradesh}, for the purpose hereinafter appearing ; It is here by enacted as follows:-- 1. Published in Gazette Extraordinary No. (223), dated 2nd December, 1953. 2. 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 :- (1) This Act may be called 1[the Code of Civil Procedure (Andhra Pradesh) (Telangana Area) Second Amendment Act, 1953]. (2) It extends to the whole of 2[the Telangana area of the State of Andhra Pradesh]. (3) It shall come into force at once. 1. State of "Andhra Pradesh by A.P. Act 9 of 1961. 2. 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. Amendment Of Section 60, Central Act 5 Of 1908 :- In the proviso to sub-section (1) of Section 60 of the Code of Civil Procedure, 1908-- (1) after clause (g) the following clause shall be inserted, namely: "(gg) pension granted or continued by the Central Government, 3[the Government of the Pre-Reorganisation Hyderabad State] or any other State Government on account of past services or present infirmities or as a compassionate allowance," and (2) in Explanation 2-A for the word, brackets and letters "Clause (kk)" the words, brackets and letters "Clause (gg) or Clause (kk)" shall be substituted.