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MADRAS CITY CIVIL COURT AND PRESIDENCY SMALL CAUSE COURTS (AMENDMENT) REPEAL ACT 30 OF 1982
MADRAS CITY CIVIL COURT AND PRESIDENCY SMALL CAUSE COURTS (AMENDMENT) REPEAL ACT 30 OF 1982
Received the assent of the President on the 31st May 1982 [Published in the Tamil Nadu Government Gazette, Extraordinary Issue No.229 , Part IV, section 2, page 279, dated 5th June, 1982]
An Act to repeal the Madras City Civil Court and Presidency Small Cause Courts (Amendment) Act, 1916.
BE it enacted by the Legislature of the State of Tamil Nadu in the Thirty third year of Republic of India as follows:-
1. Short title and commencement – (1) This Act may be called THE MADRAS CITY CIVIIL COURT AND PRESIDENCY SMALL CAUSE COURTS (AMENDMENT) REPEAL ACT, 1982.
(2) It shall come into force on such date as the State Government may, by notification appoint.
2. Repeal of Tamil Nadu Act V of 1916 – (1) The Madras City Civil Court and Presidency Small cause courts (amendment) act, 1916 (Tamil Nadu Act V of 1916), is hereby repealed.
(2) Notwithstanding such repeal, all suits instituted in the Madras City Civil Court under section 2 of the said act or transferred to the said court under section 3 of the said act and which are pending before the said court on the date of the commencement of this Act shall be disposed of by the said City Civil Court as if this Act had not been passed.
