Tamil nadu act 034 of 1950 : Code of Civil Procedure (Tamil Nadu Amendment) Act, 1950

Preamble

Code of Civil Procedure (1[Tamil Nadu] Amendment) Act, 1950*

1[Tamil Nadu Act No. 34 of 1950]2[2nd January, 1951]

An Act further to amend the Code of Civil Procedure, 1908, in its application to the 3[State of Tamil Nadu].

Whereas it is expedient further to amend the Code of Civil Procedure, 1908, in its application to the 3[State of Tamil Naduj for the purpose hereinafter appearing; It is hereby enacted as follows:-

1. These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 10th October, 1950, Part IV-A, page 376.

This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Famil Nadu (Transferred Territory; Extension of Laws Act, 1957 (Tamil Nadu Act XXII of 1957) repealing the corresponding law in force in that territory.

3. This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

* Received the assent of the President on the 22nd December, 1950; first published in the Fort St. George Gazette on the 2nd January, 1951

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Code of Civil Procedure (1[Tamil Nadu] Amendment) Act, 1950.

(2) It extends to the whole of the 3[State of Tamil Nadu].

1. These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

3. This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 2. Amendment of section 60, Central Act V of 1908

*2. Amendment of section 60, Central Act V of 1908.- In clause (g) of the proviso to sub-section (1) of section 60 of the Code of Civil Procedure, 1908, after the words ??? "stipends and gratuities allowed to pensioners of the Government", the words "or of a local authority" shall be inserted.

* By virtue of section, 23(i)(b) of the Code of Civil Procedure (Amendment) Act, 1976 (Central Act 104 of 1976), which came into fore; on the 1st February, 1977 this section shall stand impliedly, repealed.

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