Tamil nadu act 003 of 1927 : Presidency Small Cause Courts (Tamil Nadu Amendment) Act, 1927

Preamble

Presidency Small Cause Courts (1[Tamil Nadu] Amendment) Act, 1927*

1[Tamil Nadu Act No. 3 of 1927]2[3rd May, 1927]

An Act to amend the Presidency Small Cause Courts Act, 1882, in its application to the Presidency Town of Madras

Whereas it is expedient to amend the Presidency Small Cause Courts Act, 1882, in its application to the Presidency Town of Madras for the purpose hereinafter appearing;

And Whereas the previous sanction of the Governor-General has been obtained;

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, which came into force on the 14th January, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 18th January, 1927 - Part IV, page 2.

* Received the assent of the Governor on the 25th March, 1927, and that of the Governor-General on the 15th April, 1927; the assent of the Governor-General was first published in the Fort St. George Gazette of the 3rd May, 1927

Section 1. Short title

1. Short title.- This Act may be called the Presidency Small Cause Courts (1[Tamil Nadu] Amendment) Act, 1927.

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, which came into force on the 14th January, 1969.

Section 2. Amendment of section 47, Central Act XV of 1882

2. Amendment of section 47, Central Act XV of 1882.- (a) In section 47 of the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882), for the words ‘suit in the High Court against the applicant’, the words ‘suit against the applicant in the High Court or in the Madras City Civil Court, as the case may be, shall be substituted; and

(b) Amendment of section 49, Central Act XV of 1882.- In section 49 of the same Act, after the words ‘suit in the High Court’, the words ‘or in the Madras City Civil Court, as the case may be,’ shall be inserted.

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