Part B

Acts extended to Manipur by this Act as from the commencement of the Union Territories' (Laws) Amendment Act, 1956.

Year	Number	Short Title	Amendment (if any)
1	2	3	4
1873	X	The Indian Oaths Act, 1873	In section 1, for the second paragraph, the following paragraph shall be substituted, namely:-"It extends to the whole of India except the State of Jammu and Kashmir."
1882	IV	The Transfer of Property Act, 1882.
1887	VII	The Suits Valuation Act, 1887.
1898	V	The Code of Criminal Procedure, 1898.	(1) In section 1, in sub-section (2), the words "and the Union territory of Manipur" shall be omitted, and
			(2) in section 93A, in sub-section (1), the words "or in the Union territory of Manipur" shall be omitted.
1908	V	The Code of Civil Procedure, 1908.	In section 1, in sub-section (3) the word "and" at the end of clauses (c) and clause (d) shall be omitted.
1925	XXXIX	The Indian Succession Act, 1925.

1. Subs. by Act 68 of 1956, s. 4, for the original Schedule.

2. Entry relating to the Married Women's Property Act, 1874 (3 of 1874) omitted by Act 61 of 1959, s. 4 (w.e.f. 1-3-1960).