Section 2 — [Repealed.].

The Madras Civil Courts Act, 1873
[Repeal of enactments] . — Rep. by the Repealing Act, 1873 (12 of 1873), s. 2 and the Schedule.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.