Tamil Nadu act 007 of 1943 : The Madras Court of Small Causes (Validation of Proceedings) Act, 1943

Department
  • Department of Law Department, Government of Tamil Nadu

DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Madras Court of Small Causes (Validation of Proceedings) Act, 1943 Act 7 of 1943

Keyword(s):

Validation Act, Small Causes Court

1

1943 : T.N. Act MI] Coutt of Small Causes 881 (Validation of Proceedings)

'[TAMIL NADU] ACT No. VII OF 1943*.

[THE MADRAS COURT OF SMALL CAUSES (VALIDATION

OF PROCEEDINGS) ACT, 1943.1

(Received the assent o/the Governor on the 28th Febrn- ory 1943; $rst published in the Fort St. George Gazette on tlze 9th Morck 1943.)

I

.'.n Act to validate certain proceedings and acts of the Cotrt of Small Causes of Madras.

WHEREAS the Court of Small Causes of Madras wasI

located at Tiruvallur outside the Presidency-town of I . Madras from the 13th April 1942 to the 13th Junt:

I

I 1942, both days incllisive ;

I

AND WHEREAS doubts have consequently arisen 3s to the validity of the proceedings and acts of the wid Court during the period aforesaid ;

AND WI~CREAS it is expedient LO rail 01 e tliesc doubLb

and validate such proceedings and :tct : :

a; lt is hereby enacted as follows :-- j

I ,

1. This Act may be called the Madras Court of >i:orttit~c.

5111;lll Causcs (Va1id;ttion of ProccctLing\) Act, 1943.

4

1 Thee words were substituted for the word " Madras " by tllc Tamil Nadu Adaptation of Laws Order, 1969, as amended by theTamil Nadu Adaptation of Laws (Second Anlondrnent) Order, 1969.

a For Statement 01' Ohjecls :mtl Reasons, see For1 St. Geor;~~' Gazette, doted the 9th March 1943, Part IV-B, pago 58. Thcso words were substituted for tho paragraph containing thq.

enacting fornula and the paragraph preceding that paragraph by

section 5 of the Timil Nndu Ro-enacting and Ropaaliag (No. I) Act, 1948 (Tamil Nitdu Act VII of 1948).

2

3 882 CWW t of ~'r11nN CUUJCJ f19d : V.N. Act Vlt -" $# the 13th ~une-1942; both davs inclusiv~; shall he -.I

deemed to have been -_ , ,.__. ,_ - _ - - - . ------- -- done, notwithstanding that the said Cowt was located olrtsidc the Presidency-town of Madras during the x r ~ o d aforesaid.

- -- - --- . -

(validat Ltt o j ~roceed inh) Validation 2. All decrees and orders passed, all plaints, &itten . ' statements, applications, petitions and other doou- a n d ~ a t o f ments received, all proceedings taken, and all other

'hecourtof aas and things done, by or before the Court of S d caw, SmallCauses of Madras or any Judge or officer

Madras. thereof, during the period Irorn the 13th A ~ r i ) 1942 to

---- -- , - ' - - - - - - - . - I ---- -- vaiidlv ~assed received taken or - ----

a

3