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TAMIL NADU CIVIL COURTS AND MADRAS CITY CIVIL COURTS (AMENDMENT) ACT, 1995
TAMIL NADU CIVIL COURTS AND MADRAS CITY CIVIL COURTS (AMENDMENT) ACT 28 OF 1995
Came to force with effect from 1.12.1995 as per G.O. Ms. Home (Courts) dt.
[Received the assent of the President on 27th September, 1995 published in the Tamil Nadu Government Gazette. Extraordinary Part IV, Section 2 dated 4th October, 1995 at pages 103-104.]
An Act further to amend the Tamil Nadu Civil Courts Act, 1873 and the Madras City Court Act, 1892.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-sixth Year of the Republic of India as follows:-
1. Short title and commencement. – (1) This Act may be called the TAMIL NADU CIVIL COURTS AND THE MADRAS CITY CIVIL COURT (AMENDMENT) ACT. 1995.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
4. Transitory Provision – (1) All suits pending in the High Court on the date of the commencement of this Act and which would be within the cognizance of the Madras City Civil Court under the provisions of the Madras City Civil Court Act, 1892 (Central Act VII of 1892) as amended by this Act shall stand transferred to the Madras City Civil Court.
(2) All suits and proceedings of which the amount or value of the subject-matter exceeds rupees fifteen thousand but does not exceed rupees thirty thousand and pending in any Sub-Court or District Court, as the case may be, on the date of the commencement of this Act, shall stand transferred to the Court of the District Munsif having jurisdiction over the matter.
2. Amendment of Central Act III of 1873 – In the Tamil Nadu Civil Courts Act, 1873, (Central Act III of 1873):- Section 2 inserted in the main Act (Tamil Nadu Civil Courts Act)
3. Amendment of Central Act VII of 1892 - In the Madras City Civil Courts Act 1892:- section 3 inserted in the main Act (Madras City Civil Courts Act).
