Code of Civil Procedure, 1908

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Sections	Particulars
Preliminary	Preliminary
1	Short title
Description	(1) This Act may be cited as he Code of Civil Procedure, 1908. (2) Commencement and extent. It shall come into force on the first day of January, 1909. {Subs. by Act 2 of 1951, s.2, for the former clause (3) which had been subs. by the A.O.1950.} [(3) It extends to the whole of India except- (a) the Tribal Areas in the State of Assam; (b) save as hereinafter provided, the Scheduled Areas in the State of Madras; (c) the State of Jammu and Kashmir; and (d) the State of Manipur: Provided that sections 36 to 43 and Order XXXIV in the First Schedule shall extend also to the Amindivi Islands {Ins.by the Madras A.O.1954.Amended in the U.P.by U.P.Act 24 of 1954.Amended in Assam by Assam Act 8 of 1953.} [in the State of Madras] and the East Godavari, West Godavari and Visakhapatnam Agencies in the {Subs, by the Madras A.O.1954 for " State of Madras ".} [State of Andhra], and section 48 shall extend also to the said Agencies.]