Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Civil Procedure (Madras Amendment) Act, 1950 34 of 1950 [02 January 1951] CONTENTS 1. Short title and extent 2. Amendment of section 60, Central Act V of 1908 Code Of Civil Procedure (Madras Amendment) Act, 1950 34 of 1950 [02 January 1951] PREAMBLE An Act further to amend the Code of Civil Procedure, 1908, in its application to the State of Madras. Whereas it is expedient further to amend the Code of Civil Procedure, 1908 (Central Act V of 1908), in its application to the State of Madras, for the purpose hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gasette dated the loth October 195o, Part IV-A, page 376. 1. Short title and extent :- (1) This Act may be called the Code of Civil Procedure (Madras Amendment) Act, 1950. (2) It extends to the whole of the State of Madras. 2. Amendment of section 60, Central Act V of 1908 :- In clause (g) of the proviso to sub-section (1) of section 60 of the Code of Civil Procedure, 1908 (Central Act V of 1908), after the words " stipends and gratuities allowed to pensioners of the Government", the words "or of a local authority" shall be inserted.