Section 30(5) in The Tamil Nadu Civil Courts Act, 1873
(5)Notwithstanding the appointment of the Vacation Civil Judge, every Civil Court in the district shall, during the period it is adjourned for summer vacation, be deemed to be closed for the purpose of section 4 of the [Indian Limitation Act, 1908] [Sub-sections (2) to (7) were added by section 4 of the Tamil Nadu Civil Courts (Amendment) Act, 1959 (Tamil Nadu Act 17 of 1959).] (Central Act IX of 1908).
