The Vexatious Litigation (Prevention) Act, 1949

 
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The Vexatious Litigation (Prevention) Act, 1949 
 
Act 8 of 1949 
 
 
 
 
 
 
 
 
Keyword(s): 
Vexatious Proceedings 
 
I 
4 
IL NADU] ACT No. VIII OB 1949.2 
&;LC Governor-General on the 11th 
Iished in the Fort St. George 
to prevr!nt the institution of vexations proceedings 
RBAs it is expedient to prevent the insiitulion ef 
us pr~meciings in Courts ; It is hereby enacted 
Vex9.1 ior s Lit igrl ion short , title, extedt and' 
cornmen* 
whole of the 3[State of ~zrnil ment: 
(3) It shall come into force at once. 
n applical ion made by the Advc ca4e- mve of 
Court is satisfied thet any per son hcs , 
hout any resrso nit b1e grou nc! i nsl itut ed for vmtious 
ngs civilor crimiw.l, ineny Court or!itigantto. - 
ourt mr.y, e.ff er giving f he.t per son cn ins t itute 
heard, order t hs t no proceedings, prm - -dings. 
be instituted by him in any Court- . i 
(i) in the Presidency-:own withcnt the leave cf 
he High Court ; and _I- 
-. 
(ii) elsewhere. without t he 1er.v~ c?f the Disf ricl 
and S.=ssions J~dge- 
- --- 
1 Th39e wjrds wxc substituted for the word "Madras" by the 
Tamil Nadu Adaptation of Laws Order, l.969, as amended by .the 
Tamil Nadu Adaptat ion of Laws (Second kmendmnt) Order, 1969. 
S For Statement of Objects and Reasons, see Fort St. George 
Gazette, dzted the 9th November 1948, Pdrt TV-A, page 422. 
This Acr vras ex tended to the Panydkurnlri district and the Shen-% 
cottah taluk of the Tirunelveli district by section 3 of, and the First 
Schedule to, the Tamil Nadu (Transferred Territory) Extension of 
Laws Act, 1960 (Tamil Nadil Act 23 of 1960) repzaling the cwres- 
pending law of force in that territory, 
8 This exp~cssion was substituted for the expression "State of 
Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as 
mended by the Tamil Nadu Adaptation of Laws (Second Anlend- 
ment) Order, 1969. 

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