Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras High Court (Jurisdictional Limits) Extension Act, 1985 42 of 1985 CONTENTS 1. Short Title And Saving 2. Extension Of Ordinary Original Civil Jurisdiction Of Madras High Court Madras High Court (Jurisdictional Limits) Extension Act, 1985 42 of 1985 An Act to provide for the extension of the ordinary original civil jurisdiction of the Madras High Court to certain areas. BE it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-- Published in Part IV - Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 6th September 1985 (Issue No.341 Pages 229 & 230.) 1. Short Title And Saving :- (1) This Act may be called the Madras High Court (Jurisdictional Limits) Extension Act, 1985. ( 2 ) Nothing in this Act shall affect any suit or other legal proceeding pending in any court at the date of the commencement of this Act. 2. Extension Of Ordinary Original Civil Jurisdiction Of Madras High Court :- Notwithstanding anything contained in the Madras High Court (Jurisdictional Limits) Act, 1927 (Tamil Nadu Act IV of 1927) or any other law for the time being in force, the ordinary original civil jurisdiction of the High Court of Judicature of Madras shall also extend to the areas comprised in the revenue villages specified in the Schedule.