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

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  • Department of Law Department, Government of Tamil Nadu
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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.)

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.'.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:

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I 1942, both days incllisive ;

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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

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

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

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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).

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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 - ----

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