Section 3(iv) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(iv)[ (a) "transferred territory" means the Kanyakumari district and the Shencottah taluk of the Tirunelveli district; and] [This clause was inserted by the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1965 (Tamil Nadu Act 22 of 1965).]
