Madras Court of Small Causes (Validation of Proceedings) Act, 1943
Whereas the Court of Small Causes of Madras was located at Tiruvallur outside the Presidency-town of Madras from the 13th April, 1942 to the 13th June, 1942, both days inclusive;
And whereas doubts have consequently arisen as to the validity of the proceedings and acts of the said Court during the period aforesaid;
And whereas it is expedient to remove these doubts and validate such proceedings and act;
3[It is hereby enacted as follows:
Section 1. Short title
This Act may be called the Madras Court of Small Causes (Validation of Proceedings) Act, 1943.
Section 2. Validation of certain proceedings and acts of the Court of Small Causes, Madras
All decrees and orders passed, all plaints, written statements, applications, petitions and other documents received, all proceedings taken, and all other acts and things done, by or before the Court of Small Causes of Madras or any Judge or officer thereof, during the period from the 13th April, 1942 to the 13th June, 1942, both days inclusive, shall be deemed to have been validly passed, received, taken or done, notwithstanding that the said Court was located outside the Presidency-town of Madras during the period aforesaid.
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 9th March, 1943, Part IV-B, page 58.
3. 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).
4. Received the assent of the Governor on the 28th February, 1943; first published in the Fort St. George Gazette on the 9th March, 1943