Madras City Civil Court and Presidency Small Cause Courts (Amendment) Repeal Act, 1982*
| [Tamil Nadu Act No. 30 of 1982]* | [5th June, 1982] |
An Act to repeal the Madras City Civil Court and Presidency Small Cause Courts Amendment) Act, 1916
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-third Year of the Republic of India as follows;-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 4th March, 1982, Part IV-Section 1, page 118.
* Received the assent of the President on the 31st May, 1982, first published in the Tamil Nadu Government Gazette Extraordinary, on the 5th June, 1982 (Vaikasi 22, Thunthubi, Thiruvallur Aandu-2013)
1. Short title and commencement.- (1) This Act may be called the Madras City Civil Court and Presidency Small Cause Courts (Amendment) Repeal Act, 1982.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Repeal of Tamil Nadu Act V of 1916.- (1) The Madrsa City Civil Court and Presidency Small Cause Courts (Amendment) Act, 1916 (Tamil Nadu Act V of 1916), is hereby repealed.
(2) Not withstanding such repeal, all suits instituted in the Madras City Civil Court under section 2 of the said Act or transferred to the said Court under section 3 of the said Act and which are pending before the said Court on the date of the commencement of this Act shall be disposed of by the said City Civil Court as if this Act had not been passed.