The Madras Court of Small Causes (Validation of Proceedings) Act, 1943

 
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The Madras Court of Small Causes (Validation of Proceedings) Act, 1943 
 
Act 7 of 1943 
 
 
 
 
 
 
 
 
Keyword(s): 
Validation Act, Small Causes Court 
 
1943 : T.N. Act MI] Coutt of Small Causes 881 
(Validation of Proceedings) 
'[TAMIL NADU] ACT No. VII OF 1943*. 
[THE MADRAS COURT OF SMALL CAUSES (VALIDATION 
OF PROCEEDINGS) ACT, 1943.1 
(Received the assent o/the Governor on the 28th Febrn- 
ory 1943; $rst published in the Fort St. George 
Gazette on tlze 9th Morck 1943.) 
I 
.'.n Act to validate certain proceedings and 
acts of the Cotrt of Small Causes of 
Madras. 
WHEREAS the Court of Small Causes of Madras was 
I 
located at Tiruvallur outside the Presidency-town of I. Madras from the 13th April 1942 to the 13th Junt: 
I 
I 1942, both days incllisive ; 
I 
AND WHEREAS doubts have consequently arisen 3s to 
the validity of the proceedings and acts of the wid 
Court during the period aforesaid ; 
AND WI~CREAS it is expedient LO rail 01 e tliesc doubLb 
and validate such proceedings and :tct : : 
a; lt is hereby enacted as follows :-- j 
I , 
1. This Act may be called the Madras Court of >i:orttit~c. 
5111;lll Causcs (Va1id;ttion of ProccctLing\) Act, 1943. 
4 
1 Thee words were substituted for the word " Madras " by tllc 
Tamil Nadu Adaptation of Laws Order, 1969, as amended by theTamil 
Nadu Adaptation of Laws (Second Anlondrnent) Order, 1969. 
a For Statement 01' Ohjecls :mtl Reasons, see For1 St. Geor;~~' 
Gazette, doted the 9th March 1943, Part IV-B, pago 58. 
Thcso words were substituted for tho paragraph containing thq. 
enacting fornula and the paragraph preceding that paragraph by 
section 5 of the Timil Nndu Ro-enacting and Ropaaliag (No. I) Act, 
1948 (Tamil Nitdu Act VII of 1948). 
3 882 CWW t of ~'r11nN CUUJCJ f19d : V.N. Act Vlt -" $# 
the 13th ~une-1942; both davs inclusiv~; shall he -.I 
deemed to have been -_ _, , .__. _, _ -_-- - . ------- -- 
done, notwithstanding that the said Cowt was located 
olrtsidc the Presidency-town of Madras during the 
xr~od aforesaid. 
- -- - --- . - 
(validat Ltt oj ~roceedinh) 
Validation 2. All decrees and orders passed, all plaints, &itten . ' 
statements, applications, petitions and other doou- 
and~atof ments received, all proceedings taken, and all other 
'hecourtof aas and things done, by or before the Court of Sd 
caw, SmallCauses of Madras or any Judge or officer 
Madras. thereof, during the period Irorn the 13th A~ri) 1942 to 
---- -- ,-'-------.-I ---- -- 
vaiidlv ~assed. received. taken or 
- ---- 
a 

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