Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Civil Judges (Designation) Act, 1936 4 of 1936 CONTENTS 1. Short Title, Extent An Commencement 2. Amendment Of Act Xii Of 1887 3. Amendment Of U.P. Act Iv Of 1925 4. Amendment Of Other Acts 5. Saving SCHEDULE 1 :- THE SCHEDULE Uttar Pradesh Civil Judges (Designation) Act, 1936 4 of 1936 An Act to effect a change in the designation of the office hitherto known as that of Subordinate Judge. Whereas it has been resolved that the office hitherto known as that of "Subordinate Judge" shall in future be know as that of "Civil Judge" ; And whereas it is expedient to recognise and give effect to the change so made in the designation of the said office ; It is hereby enacted as follows: 1. Received the assent of the Governor of [Uttar Pradesh] on the 11th July 1936, and of the Governor-General on the 7th August, 1936, and was published under Section 81 the Government of India Act on the 15th August, 1936. 1. Short Title, Extent An Commencement :- (1) This Act may be called the (Uttar Pradesh) Civil Judges (Designation) Act, 1936. (2) It extends to Uttar Pradesh. (3) It shall come into force on such date as the State Government may by notification in the Gazette appoint in this behalf. 2. Amendment Of Act Xii Of 1887 :- In Sections 3, 4, 6, 10, 11, 13, 18, 21, 22, 23, 24, 25, 26, 27, 31 and 36 of the Bengal, Agra and Assam Civil Courts Act, 1887, in its application to Uttar Pradesh, for the word "subordinate" the word "Civil" shall be substituted. 3. Amendment Of U.P. Act Iv Of 1925 :- In section 21, 22, 25, 26, 29, 30, 31, 32, 35, 39, 40 and 44 of the Oudh Courts Act, 1925, for the word "subordinate" the word "civil" shall be substituted. 4. Amendment Of Other Acts :- T he Acts specified in the schedule are hereby amended to the extent and in the manner mentioned in the second column thereof. 5. Saving :- The office of a Civil Judge shall for all purposes be deemed to be no inferior to that of a subordinate Judge. SCHEDULE 1 THE SCHEDULE Amendment (See section 4) 1 Short title 2 Amendment Legal Practitioners Act, 1879 In clauses (d) and (i) of the Second Schedule for the word "subordinate" the word "civil" shall be substituted. Uttar Pradesh Town Improvement Act, 1919 In clause (a) of sub-section (2) of section 59 for the words "Subordinate Judge of the first grade" the words "Civil Judge" shall be substituted.