The Bengal, Agra and Assam Civil Courts Act, 1887

[Act No. 12 of 1887]

[11th March, 1887.]

Contents:
Title	The Bengal, Agra and Assam Civil Courts Act, 1887
Sections:	Particulars:
Chapter I	Preliminary
1.	Short title, and commencement
2.	Repeal
Chapter II	Constitution of Civil Courts
3.	Classes of Courts
4.	Number of District Judges, Subordinate Judges and Munsifs
5.	[Repealed.]
6.	Vacancies among District or Subordinate Judges
7.	[Repealed.]
8.	Additional Judges
9.	Administrative control of courts
10.	Temporary charge of District Court
11.	Transfer of proceedings on vacation of office of Subordinate Judge
12.	[Repealed.]
13.	Power to fix local limits of jurisdiction of Courts
14.	Place of sitting of Courts
15.	Vacations of Courts
16.	Seals of Courts
17.	Continuance of proceedings of Courts ceasing to have jurisdiction
Chapter III	Ordinary Jurisidiction
18.	Extent of original jurisdiction of District or Subordinate Judge
19.	Extent of jurisdiction of Munsif
20.	Appeals from District and Additional Judges
21.	Appeals from Subordinate Judges and Munsifs
Chapter IV	Special Jurisdiction
22.	Power to transfer to Subordinate Judges appeals from Munsifs
23.	Exercise by Subordinate Judge or Munsif of jurisdiction of District Court in certain proceedings
24.	Disposal of proceedings referred to in last foregoing section
25.	Power to invest Subordinate Judges and Munsifs with Small Cause Court jurisdiction
Chapter V	Misfeasance. Rep. By The A. O. 1937.
26.	[Repealed.]
27.	[Repealed.]
28.	[Repealed.]
29.	[Repealed.]
Chapter VI	Misfeasance. Rep. By The A. O. 1937.
30.	[Repealed.]
31.	[Repealed.]
32.	[Repealed.]
33.	[Repealed.]
34.	[Repealed.]
35.	[Repealed.]
Chapter VII	Supplemental Provisions
36.	Power to confer powers of Civil Courts on officers
37.	Certain decisions to be according to Native law
38.	Judges not to try suits in which they are interested
39.	Subordination of Courts to District Court
40.	Application of Act to State Courts of Small Causes