Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 1982*
| [Tamil Nadu Act No. 1 of 1985] | [25th March, 1985] |
An Act further to amend the Tamil Nadu Court-fees and Suits Valuation Act, 1955
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th March, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 129, dated March 25, 1985.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 1982
(2) It shall come into force on such date as Government may, by notification, appoint.
2. Amendment of section 7, Tamil Nadu Act XIV of 1955.- In section 7 of the Tamil Nadu Court-fees and Suits Act, 1955 (Tamil Nadu Act XIV of 1955) (hereinafter referred to as the principal Act), sub-section (3) shall be omitted.
3. Amendment of Schedule II to Tamil Nadu Act XIV of 1955.- In Schedule II to the principal Act,-
(1) in Article 3(iii)(A)(2), after item (b), the following shall be inserted, namely:-
"(bb) Memorandum of Two hundred rupees";
Writ Appeal
(2) in Article 10, in clause (c), after the words "a Collector", the words "or to any officer of the Public Works Department" shall be inserted;
(3) in Article 11, in clause (v), for the entries, in column (2), the following gentries shall be substituted, namely:-
"Election petition questioning the election of a person in respect of-
(i) the office of member of a panchayat;
(ii) the office of President or Vice-President of a panchayat;
(iii) the office of member of the Municipal Corporation of Madras or of Madurai or of Coimbatore or of any other Municipal Corporation constituted under any law for the time being in force or of member of a Municipal Council or a Panchayat Union Council;
(iv) the office of Mayor or Deputy Mayor of the Municipal Corporation of Madras or of Madurai or of Coimbatore or of any other Municipal Corporation constituted under any law for the time being in force or of Chairman or Vice-Chairman of a Municipal Council or a Panchayat Union Council.".