Report No. 189

Previous exercise

It is necessary to mention here, that the Deptt. of Justice in 1999, had examined in detail the proposal to amend the Court Fees Act, 1870 in pursuance of the recommendations of the Expert Group, appointed by the Ministry of Home Affairs. However, the Department of Justice, with the approval of the then Minister of Law & Justice, decided not to amend the Act, especially in view of provisions of the Devolution Act, 1920 (Act 38 of 1920), which empowers States to amend the Court Fees Act, 1870. (The Devolution Act, 1920 (Act 38 of 1920) has been repealed by Act 1 of 1938)