Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Legal Practitioners (Madras Amendment) Act, 1950 17 of 1950 [26 April 1950] CONTENTS 1. Short title 2. Amendment of section 25, Central Act XVIII of 1879 Legal Practitioners (Madras Amendment) Act, 1950 17 of 1950 [26 April 1950] PREAMBLE An Act further to amend the Legal practitioners Act, 1879, in its application to the State of Madras. Whereas it is expedient further to amend the Legal Practitioners Act, 1879 (Central Act XVIII of 1879), 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 Gazette dated the 6th June 195o, Part IV A, page 240. 1. Short title :- This Act may be called the Legal Practitioners (Madras Amendment) Act, 1950. 2. Amendment of section 25, Central Act XVIII of 1879 :- To section 25 of the Legal Practitioners Act, 1879 (Central Act XVIII of 1879), the following further proviso shall be added, namely:-- "Provided further that no stamped paper shall be required for the renewal of a certificate to practise as a pleader granted to a person who had enrolled himself for life as a vakil of the Chief Court, Pudukkottai.".