Tamil Nadu Court-Fees and Suits Valuation (Amendment) Act, 2007*
| [Tamil Nadu Act No. 44 of 2007] | [16th November, 2007] |
An Act further to amend the Tamil Nadu Court-Fees and Suits Valuation Act, 1955
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th November, 2007 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Court-Fees and Suits Valuation (Amendment) Act, 2007.
(2) It shall come info force on such date as the State Government may, by notification, appoint.
2. Insertion of new section 69-A.- After section 69 of the Tamil Nadu Court-Fees and Suits Valuation Act, 1955 (Tamil Nadu ??? of 1955), the following section shall be inserted, namely:-
"69-A. Refund on settlement of disputes under section 89 of Code of Civil Procedure.- Where the Court refers the parties to the suit to any one of the modes of settlement of dispute referred to in section 89 of the Code of Civil Procedure, 1908 (Central Act V of 1908), the plaintiff shall be entitled to a certificate from the Court authorizing him to receive back the full amount of the fee paid in respect of such plaint if the dispute referred by the Court is settled.