Section 16(3) in The Chennai City Civil Court Act, 1892
(3)in any suit or other proceeding so transferred, the Court-fees Act, 1870, [Central Act VII of 1870] [Repealed in its application to the State of Tamil Nadu by section 87 of the Tamil Nadu Court-fees and Suits Vacation Act, 1955 (Tamil Nadu Act XIV of 1955).] shall apply, credit being given for any fees levied in the High Court.
