Provincial Small Cause Courts (Tamil Nadu Amendment) Act, 1994*
| [Tamil Nadu Act No. 49 of 1994] | [20th August, 1994] |
An Act further to amend the Provincial Small Cause Courts Act, 1887, in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 20th August, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title, extent and commencement.- (1) This Act may be called the Provincial Small Cause Courts (Tamil Nadu Amendment) Act, 1994.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force at once.
2. Amendment of section 17.- In section 17 of the Provincial Small Cause Courts Act, 1887 (Central Act IX of 1887), in sub-section (1), for the proviso, the following proviso shall be substituted, namely:-
"Provided that an applicant for a review of judgment shall, at the time of presenting his application, either deposit in the Court, the amount due from him in pursuance of the judgment or give such security for the compliance with the judgment as the Court may on a previous application made by him in this behalf, have directed."