Tamil nadu act 001 of 1945 : Madras City Civil Court and Presidency Small Cause Courts (Amendment) Act, 1945

Preamble

Madras City Civil Court and Presidency Small Cause Courts (Amendment) Act, 1945*

1[Tamil Nadu Act No. 1 of 1945]2[23rd January, 1945]

An Act further to amend to Madras City Civil Court Act, 1892, and the Presidency Small Cause Courts Act, 1882, in its application to the 3[State of Tamil Nadu]

Whereas it is expedient further to amend the Madras City Civil Court Act, 1892 (Center Act VII of 1892), and the Presidency Small Cause Courts Act, 1882 (Center Act XV of 1892), in its application to the 3[State of Tamil Nadu] for the purposes hereinafter appearing; 4[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 31st October, 1944-Part IV-A, page 106.

3 This expression was substituted for the expression "Province of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970 which was deemed to have come into force on the 14th January, 1969.

4 These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).

* Received the assent of the Governor on the 18th January, 1945; first published in the Fort St. George Gazette on the 23rd January, 1945

Section 1. Short title

1. Short title.- This Act may be called the Madras City Civil Court and Presidency Small Cause Courts (Amendment) Act, 1945.

Section 2

5[2.]

5 This section was repealed by section 2 of, and the First Schedule to, the Tamil Nadu Repealing and Amending Act, 1952 (Tamil Nadu Act XI of 1952).

Section 3. Amendment of section 22, Central Act XV of 1882

3. Amendment of section 22, Central Act XV of 1882.- In section 22 of the Presidency Small Cause Courts Act, 1882, for the words "as between attorney and client," the words "at the maximum admissible under the Madras High Court Fees Rules for suits set down for final disposal" shall be substituted.

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