Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(3) in The Chennai City Civil Court Act, 1892 (3)"High Court" means the High Court of Judicature at [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.]; and
