Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Succession (West Pakistan Amendment) Ordinance, 1965 31 of 1965 [01 October 1965] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 379 Of Act Xxxix Of 1925 Succession (West Pakistan Amendment) Ordinance, 1965 31 of 1965 [01 October 1965] An Ordinance further to amend the Succession Act, 1925, in its application to the Province of West Pakistan Preamble.- WHEREAS it is expedient further to amend the Succession Act, 1925 (Act XXXIX of 1925), in its application to the Province of West Pakistan, in the manner hereinafter appearing; AND WHEREAS the Provincial Assembly is not in session and the Governor of West Pakistan is satisfied that circumstances exist which render immediate legislation necessary; Now, THEREFORE, in exercise of the powers conferred on him by clause (1) of Article 79 of the Constitution, the Governor of West Pakistan is pleased to make and promulgate the following Ordinance:- 1. Short Title, Extent And Commencement :- (1) This Ordinance may be called the Succession (West Pakistan Amendment) Ordinance, 1965. (2) It extends to the whole of the Province of West Pakistan, except the Tribal Areas. (3) It shall come into force at once. 2. Amendment Of Section 379 Of Act Xxxix Of 1925 :- In the Succession Act, 1925, in its application to the Province of West Pakistan, for section 379, the following section shall be substituted, namely:- "379. Where the District Judge allows an application for the grant of a certificate or for the extension of a certificate he shall calculate the amount of court-fee payable on the certificate or the extension of certificate, and shall not grant the certificate or the extension of the certificate until the court-fee so calculated has been paid by the applicant".