Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras City Civil Court And Presidency Small Cause Courts (Amendment) Act, 1945 01 of 1945 [23 January 1945] CONTENTS 1. Short title 2. Omitted 3. Amendment of section 22, Central Act XV of 1882 Madras City Civil Court And Presidency Small Cause Courts (Amendment) Act, 1945 01 of 1945 [23 January 1945] PREAMBLE An Act further to amend the Madras City Civil Court Act, 1892, and the Presidency Small Cause Courts Act, 1882, in its application to the Province of Madras. Whereas it is expedient further to amend the Madras City Civil Court Act, 1892 (Central Act VII of 1892), and the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882), in its application to the Province of Madras, for the purposes hereinafter appearing; 2[It is hereby enacted as follows:--] 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 31st October 1944--Part IV-A, page 106. 2. These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Madras Re-enacting and Repealing (No. I) Act, 1948 (Madras Act VII of 1948). 1. Short title :- This Act may be called the Madras City Civil Court and Presidency Small Cause Courts (Amendment) Act, 1945. 2. Omitted :- 1[* * *] 1. This section was repealed by section 2 of, and the First Schedule to, the Madras Repealing and Amending Act, 1952 (Madras Act XI of 1952). 3. Amendment of section 22, Central Act XV of 1882 :- I n section 22 of the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882), for the words "as between attorney and client," the words "at the maximum admissible under the Madras High Court Fees Rules for suits sot down for final disposal" shall be substituted.