Section 3 in The Tamil Nadu Civil Courts Act, 1873
3. Number of District Courts.
- The number of District (heretofore designated Zilla) Courts to be established or continued under this Act shall be fixed, and may, from time to time, be altered by the [State Government] [The words 'Provincial Government' were substituted for the words, 'Local Government' by the Adaptation Order of 1937 and the word 'Provided that no increase to the number of such Courts shall be made by such Government, without the previous sanction of the Governor-General in Council' was substituted for 'Provincial' by the Adaptation Order of 1950.].[x x x] [The words 'Provided that no increase to the number of such Courts shall be made by such Government, without the previous sanction of the Governor-General in Council' were repealed by the Decentralization Act, 1914 (Central Act IV of 1914), Schedule, Part I.]
