Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras City Civil Court (Amendment) Act, 1955 10 of 1955 [27 April 1955] CONTENTS 1. Short title and commencement 2. xxx xxx xxx 3. xxx xxx xxx 4. xxx xxx xxx 5. xxx xxx xxx 6. xxx xxx xxx 7. xxx xxx xxx 8. Transitory provision Madras City Civil Court (Amendment) Act, 1955 10 of 1955 [27 April 1955] PREAMBLE An Act further to amend the Madras City Civil Court Act, 1892. Whereas it is expedient further to amend the Madras City Civil Court Act, 1892 (Central Act VII of 1892), for the purposes hereinafter appearing; Be it enacted in the Sixth Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, Extraordinary dated the 24th March 1955, page 85, 1. Short title and commencement :- (1) This Act may be called the Madras City Civil Court (Amendment) Act, 1955. (2) It shall come into force on *such date as the State Government may, by notification in the Fort St. George Gazette, appoint. * Came into force on the 1st July 1955. 2. xxx xxx xxx :- [The amendments made by sections 2 to 7 have been incorporated in Central Act VII of 1892.] 3. xxx xxx xxx :- [The amendments made by sections 2 to 7 have been incorporated in Central Act VII of 1892.] 4. xxx xxx xxx :- [The amendments made by sections 2 to 7 have been incorporated in Central Act VII of 1892.] 5. xxx xxx xxx :- [The amendments made by sections 2 to 7 have been incorporated in Central Act VII of 1892.] 6. xxx xxx xxx :- [The amendments made by sections 2 to 7 have been incorporated in Central Act VII of 1892.] 7. xxx xxx xxx :- [The amendments made by sections 2 to 7 have been incorporated in Central Act VII of 1892.] 8. 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 1[under the provisions of the said Act as amended by this Act] shall stand transferred to the Madras City Civil Court. 2[(2) All appeals against decrees or orders of any Judge of the Madras City Civil Court other than the Principal Judge pending in the High Court on the 1st July 1955 and which would be within the cognizance of the Principal Judge under the provisions of the said Act as amended by this Act shall stand transferred to the Principal Judge on the date appointed by the High Court in this behalf.] 1. These words were substituted for the words "under the provisions of this Act, by section 3(a) of the Madras City Civil Court (Second Amendment) Act, 1955 (Madras Act XXIX of 1955), deemed to have come into force on the 1st July 1955. 2. This sub-section was substituted for the original sub-section (2) by section 3(b) of the Madras City Civil Court (Second Amendment) Act, 1955 (Madras Act XXIX of 1955), deemed to have come into force on the 1st July 1955.