Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Court Of Small Causes (Validation Of Proceedings) Act, 1943 07 of 1943 [09 March 1943] CONTENTS 1. Short title 2. Validation of certain proceedings and acts of the Court of Small Causes, Madras Madras Court Of Small Causes (Validation Of Proceedings) Act, 1943 07 of 1943 [09 March 1943] PREAMBLE An Act to validate certain proceedings and acts of the Court of Small Causes of Madras. Whereas the Court of Small Causes of Madras was located at Tiruvallur outside the Presidency-town of Madras from the 13th April 1942 to the 13th June 1942, both days inclusive; And whereas doubts have consequently arisen as to the validity of the proceedings and acts of the said Court during the period aforesaid; And whereas it is expedient to remove these doubts and validate such proceedings and acts; 2[It is hereby enacted as follows:--] 1. For Statements see Fort St. George Gazette, dated 9th March 1943, Part IV-B, page 58. 2. These words was 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 Court of Small Causes (Validation of Proceedings) Act, 1943. 2. Validation of certain proceedings and acts of the Court of Small Causes, Madras :- All decrees and orders passed, all plaints, written statements, applications, petitions and other documents received, all proceedings taken, and all other acts and things done, by or before the Court of Small Causes of Madras or any Judge or officer thereof, during the period from the 13th April 1942 to the 13th June 1942, both days inclusive, shall be deemed to have been validly passed, received, taken or done, notwithstanding that the said Court was located outside the Presidency-town of Madras during the period aforesaid.