Section 9 in The Tamil Nadu Civil Courts Act, 1873
9. Seal of Court.
- Every Court under this Act shall use a seal of such form and dimensions as are, for the time being, prescribed by the [State Government] [The words 'Provincial Government' were substituted for the words, 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].
