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ASSAM ACT NO.X OF 2013
ASSAM ACT NO.X OF 2013
(Received the assent of the Governor on 3rd May, 2013)
THE ASSAM MUSLIM MARRIAGES & DIVORCES REGISTRATION (AMENDMENT) ACT, 2013
An Act further to amend the Assam Muslim Marriages and Divorces Registration Act, 1935, in its application to the State of Assam.
Preamble:- Whereas it is expedient further to amend the Assam Muslim Marriages and Divorces Registration Act, 1935, hereinafter referred to as the principal Act, in its application to the State of Assam, in the manner hereinafter appearing;
It is hereby enacted in the Sixty-fourth Year of the Republic of India as follows:-
Short title, extent and commencement:-
1. (1) This Act may be called the Assam Muslim Marriages and Divorces Registration (Amendment) Act, 2013.
(2) It shall have the like extend as the principal Act.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Substitution of schedule-IV:-
2. In the principal Act, for Schedule IV, the following shall be substituted, namely:-
“SCHEDULE IV
TABLE OF FEES
(See section 9)
|
1. |
When the dower does not exceed Rs.500/- |
Rs.50/- |
|
2. |
When the dower exceeds Rs.500/- but does not exceed Rs.5000/- |
Rs.250/- |
|
3. |
When the dower exceeds Rs.5000/- but does not exceed Rs.10,000/- |
Rs.500/- |
|
4. |
When the dower exceeds Rs.10,000/- but does not exceeds Rs. 50,000/- |
Rs.1000/- |
|
5. |
When the dower exceeds Rs.50,000/- but does not exceeds Rs.1,00,000/- |
Rs.1500/- |
|
6. |
When the dower exceed Rs.1,00,000/- and above |
Rs.2000/- |
|
7 |
For divorces of any kind |
Rs.2000/- |
Amendment of section 15:-
3. In the principal Act, in section 15,-
(i) in sub-section (1), for the words “four annas” appearing at the end, the words “Rupees ten” shall be substituted;
(ii) in sub-section (2), for the words “one rupee” appearing at the end, the words “Rupees thirty” shall be substituted.
Amendment of section 17:-
4. In the principal Act, in section 17, after clause (f), the following new clause (g), shall be inserted, namely:-
“(g) for regulating and fixing of rates of Registration and other connected fees for carrying out the provisions of this Act.”
