Tamil nadu act 015 of 1970 : Code of Civil Procedure (Tamil Nadu Amendment) Act, 1970

Preamble

Code of Civil Procedure (Tamil Nadu Amendment) Act, 1970*

[Tamil Nadu Act No. 15 of 1970]*[10th June, 1970]

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

Be it enacted by the Legislature of the State of Tapul Nadu in the Twenty-first Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 13th September, 1969, Part IV - Section 3 page 204.

* Received the assent of the President on the 14th April, 1970, first published in the Tamil Nadu Government Gazette, on the 10th June, 1970 (Jyaishta 20, 1892

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Code of Civil Procedure (Tamil Nadu Amendment) Act, 1970.

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

Section 2. Amendment of section 123, Central Act V of 1908

2. Amendment of section 123, Central Act V of 1908.- In sub-section (2) of section 123 of the Code of Civil Procedure, 1908 (Central Act V of 1908)-

(a) in clause (b), for the words "two legal practitioners", the words "three legal practitioners" shall be substituted;

(b)† in clause (b) the word "Madras" shall be omitted.

† Clause (d) of sub-section (2) of section 123 of the Code of Civil Procedure, 1908 (Central Act V of 1908) now stands ??? by Centra Act 38 of 1978, section 3-Schedule II.

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