Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Civil And Village Courts (Amendment) Act, 1951 16 of 1951 [03 July 1951] CONTENTS 1. Short title and commencement 2. Amendment of Central Act III of 1873 3. Modification of Madras Act I of 1889 Madras Civil And Village Courts (Amendment) Act, 1951 16 of 1951 [03 July 1951] PREAMBLE An Act further to amend the Madras Civil Courts Act, 1873, and the Madras Village Courts Act, 1888. Whereas it is expedient further to amend the Madras Civil Courts Act, 1873, and the Madras Village Courts Act, 1888(Central Act III of 1873, Madras Act I Of 1889), for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 14th March 1950, Part IV-A, page 119. * Came into force on the 19th May 1955. 1. Short title and commencement :- (1) This Act may be called the Madras Civil and Village Courts (Amendment) Act, 1951. (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 19th May 1955. 2. Amendment of Central Act III of 1873 :- In the Madras Civil Courts Act, 1873(Central Act III of 1873)-- (1) in section 12, for the words "three thousand, rupees" in the second paragraph which relates to the jurisdiction of District Munsifs, the words "five thousand rupees" shall be substituted; (2) in section 28, for the words "rupees one thousand" in the second paragraph which relates to the small cause jurisdiction of District and Subordinate Judges, the words "two thousand rupees", and for the words "rupees three hundred" in the third paragraph which relates to the small cause jurisdiction of District Munsifs, the words "five hundred rupees" shall be substituted. 3. Modification of Madras Act I of 1889 :- (1) Notwithstanding anything contained in the Madras Village Courts Act, 1888(Madras Act I of 1889), the State Government may, by notification in the Fort St. George Gazette, direct that the provisions of section 13 of that Act shall, in relation to such village courts and with effect from such date or dates as may be specified in the notification, have effect as if for the words "rupees fifty" occurring in that section, the words "one hundred rupees" were substituted. (2) Nothing in sub-section (1) shall be deemed to affect the operation of section 132 of the Madras Village Panchayats Act, 1950(Madras Act X of 1950).