Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Civil Procedure (Andhra Pradesh Unification And Amendment) Act, 1962 10 of 1962 [07 April 1962] CONTENTS 1. Short Title 2. Extension Of Act Xi Of 1953 Amending Central Act 5 Of 1908 To The Entire State Code Of Civil Procedure (Andhra Pradesh Unification And Amendment) Act, 1962 10 of 1962 [07 April 1962] An Act to provide unification of the provisions of the Code of Civil Procedure, 1908, in their application to the entire State of Andhra Pradesh. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirteenth Year of Republic of India as follows: 1. For Statement of Object and Reasons, see Andhra Pradesh Gzette Extraordinary, dated 23rd March, 1960, Part- IV A.P. 112. 1. Short Title :- This Act may be called the Code of Civil Procedure (Andhra Pradesh Unification and Amendment) Act, 1962. 2. Extension Of Act Xi Of 1953 Amending Central Act 5 Of 1908 To The Entire State :- (1) The provisions of Section 2 of the Code of Civil Procedure (Andhra Pradesh) (Telngana Area) Amendment Act, 1953 (Act XI of 1953), which amend the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in its application to the territories specified in sub- section (1) of Section 3 of the States Reorganisation Act, 1956 (Central Act 37 of 1956), are hereby extended to, and shall be in force also in, the Andhra area subject to the amendment specified in sub-section (2), and the Code of Civil Procedure, 1908 (Central Act 5 of 1908), shall, from the date of commencement of this Act, be deemed to be amended accordingly also in relation to the Andhra Pradesh. Explanation:-- In this sub-section "Andhra Area" means the territories which immediately before the 1st November, 1956, were comprised in the State of Andhra and includes the territories specified in the First Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959). (2) In Section 2 of the amendment Act aforesaid, for the words "the Hyderabad State Life Insurance and Provident fund", the words "the Andhra Pradesh Government Life Insurance Department" shall be substituted.