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 Vexatious Litigation (Prevention) Act, 1949
Act 8 of 1949
Keyword(s):
Vexatious Proceedings
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IL NADU] ACT No. VIII OB 1949.2 &;LC Governor-General on the 11th Iished in the Fort St. George
to prevr!nt the institution of vexations proceedings RBAs it is expedient to prevent the insiitulion ef
us pr~meciings in Courts ; It is hereby enacted Vex9.1 ior s Lit igrl ion short , title, extedt and'
cornmen*
whole of the 3[State of ~z rn i l ment:
(3) It shall come into force at once.
n applical ion made by the Advc ca4e- mve of
Court is satisfied thet any per son hcs ,
hout any resrso nit b1e grou nc! i nsl itut ed for vmtious ngs civilor crimiw.l, ineny Court or!itigantto. - ourt mr.y, e.ff er giving f he.t per son cn ins t itute
heard, order t hs t no proceedings, prm - -dings.
be instituted by him in any Court- . i
(i) in the Presidency-:own withcnt the leave cf
he High Court ; and _I- - .
(ii) elsewhere. without t he 1er.v~ c?f the Disf ricl
and S.=ssions J ~ d g e - - ---
1 Th39e wjrds w x c substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, l.969, as amended by .the
Tamil Nadu Adaptat ion of Laws (Second kmendmnt) Order, 1969. S For Statement of Objects and Reasons, see Fort St. George Gazette, dzted the 9th November 1948, Pdrt TV-A, page 422.
This Acr vras ex tended to the Panydkurnlri district and the Shen-%
cottah taluk of the Tirunelveli district by section 3 of, and the First Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1960 (Tamil Nadil Act 23 of 1960) repzaling the cwres-
pending law of force in that territory,
8 This exp~cssion was substituted for the expression "State of
Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as
mended by the Tamil Nadu Adaptation of Laws (Second Anlend- ment) Order, 1969.
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