Tamil nadu act 031 of 1991 : Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 1991

Preamble

Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 1991*

[Tamil Nadu Act No. 31 of 1991][11th October, 1991]

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 Forty-second Year of the Republic of India as follows:-

* Received the assent of the Governor on the 10th October, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 479, dated October 11, 1991.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 1991.

(2) It shall come into force at once.

Section 2. Amendment of Schedule II

2. Amendment of Schedule II.- In Schedule II to the Tamil Nadu Court-fees and Suits Valuation Act, 1955, in Article 11, after clause (q), the following clause shall be inserted, namely:-

"(qq) Revision petition presented to a District Court under section 25 of the Provincial Small Cause Courts Act, 1887 Five Rupees".

SECTIONS