Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Provincial Small Cause Courts (Madras Amendment) Act, 1949 34 of 1949 [27 December 1949] CONTENTS 1. Short title, extent and commencement 2. Insertion of new section 28-A in Central Act IX of 1887 Provincial Small Cause Courts (Madras Amendment) Act, 1949 34 of 1949 [27 December 1949] PREAMBLE An Act further to amend the Provincial Small Cause Courts Act, 1887, in its application to the Province of Madras. WHEREAS it is expedient further to amend the Provincial Small Cause Courts Act, 1887(Central Act IX of 1887), in its application to the Province of Madras, for the purpose hereinafter appearing; It is hereby enacted as follows:-- 1 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 6th September 1949, Part IV-A, page 358. 1. Short title, extent and commencement :- (1) This Act may be called the Provincial Small Cause Courts (Madras Amendment) Act, 1949. (2) It extends to the whole of the 1[State] of Madras. (3) It shall be deemed to have come into force on the 1st day of April 1947. 1 This word was substituted for the word "Province" by the Adaptation of Laws order, 1950. 2. Insertion of new section 28-A in Central Act IX of 1887 :- A fter section 28 of the Provincial Small Cause Courts Act, 1887(Central Act IX of 1887), the following section shall be inserted, namely;-- "28-A. Vacation.-- The High Court may permit a Court of Small Causes to adjourn from time to time for periods not exceeding in the aggregate two months in each year."