DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Madras High Court (Jurisdictional Limits) Extension Act, 1985
Act 42 of 1985
Keyword(s):
Extension of Ordinary Original Civil Jurisdiction
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-1 6 [Rdrnrar No. V.1 ,
~ c P ~ ~ . R N N B Y T OF T?:ILL naDt 188;
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No. 3411 MADRAS, FRIDAY, SEPTEMBER 6, 1985 AAVANl 21, KuRoTHAr*rA, THkRUVALLUVAR AANDU-2016
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Part IV-Sectiod 2 T& N d u Acu im3 ' Or-
'The fol lo~~lng Act of the Tanlil Nadu 1 egislature received the ;tsscnt of the President on the 2nd September 1086 and is hereby published for gencral information :-
ACT No. 42 OF 1985.
An ~ f l to provide for the extension of the ordinary originul civil juri,sdiction of the Madray High Court to certain areas. BE it enacted bv the Legislature of the State of Tamil Nadu ,in khe Tlirty-sixth Pear of the Republic of India. as follows :-- I . Short title and saving.-(1) This Act may be called the 31 adras High Court (Jurisdictional Limits) Extension Act, 1985.
(2) Nothing in this Act shall affect any suit or other kgd
xoceeding pending in anv court at the date of tlie commencement )f this Act.
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2. Extetlsioiz of ordinary original civil jzirisdiction of Madras
l I i g 1 ~ Coz~rf.--Notwi~hstanding anything contained in the Madras L-Iigll Court (Ju~isclictional Limits) Act, 1997 (Tamil Nadu Act IV of 1927) or any &her law for the time being in force,
I IV-2 Ex, (34.1)-1 1: 229 1
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