Presidency Small Cause Courts, Code of Civil Procedure and Tamil Nadu Court-Fees and Suits Valuation (Amendment) Act, 1979*
| [Tamil Nadu Act No. 43 of 1979]* | [18th July, 1979] |
An Act further to amend the Presidency Small Cause Courts Act, 1882, the Code of Civil Procedure, 1908 and the Tamil Nadu Court-fees and Suits Valuation Act, 1955
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirtieth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 20th April, 1979, Part IV-Section 1, Page 128.
* Received the assent of the President on the 11th July, 1979, first published in the Tamil Nadu Government Gazette Extraordinary on the 18th July, 1979 (Adi 2, Chitharthi (2010-Tiruvalluvar Andu))
1. Short title and commencement.- (1) This Act may be called the Presidency Small Cause Courts, Code of Civil Procedure and Tamil Nadu Court-Fees and Suits Valuation (Amendment) Act, 1979.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. Omission of Chapter X, Central Act XV of 1882.- Chapter X of the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882) (hereinafter referred to as the principal Act) shall be omitted.
3. Omission of the Fourth and Fifth Schedules to Central Act XV of 1882.- The Fourth and Fifth Schedules to the principal Act shall be omitted.
4. Amendment of Central Act V of 1908.- In the Code of Civil Procedure, 1908 (Central Act V of 1908), in the First Schedule, in Order LI, in rule 1, for the expression "and rule 4 of Order XXVI", the expression "rule 4 of Order XXVI and Order XXXIII" shall be substituted.
5. Amendment of section 2, Tamil Nadu Act XIV of 1955.- In section 2 of the Tamil Nadu Court-fees and Suits Valuation Act, 1955 (Tamil Nadu Act XIV of 1955), in sub-section (1), clause (a) shall be omitted and the provisions of the said Tamil Nadu Court-fees and Suits Valuation Act, 1955 shall apply to proceedings in the Presidency Court of Small Causes, Madras.