Section 1 in The Tamil Nadu Civil Courts Act, 1873
1. Short title.
- This Act may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on thel4th January 1969.] Civil Courts Act, 1873.Local extent. - [It extends to the whole of the State of Tamil Nadu ;] [This paragraph zoos substituted for the original second paragraph by the Adaptation of Laws Order, 1970.] and Commencement. - It shall tome into force on the 1st day of March 1873.This Act was extended to the merged State of Pudukottai by section 3 of, and the First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tamil Nadu Act XXXV of 1949). This Act was further extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1957 (Tamil Nadu Act XXII of 1957), repealing the corresponding law in force in that territory. This Act was also extended to the added territories by section 3 of, and the First Schedule to, the Tamil Nadu (Added Territories) Extension of Laws Act, 1962 (Tamil Nadu Act 14 of 1962), which came into force on the 1st day of December 1962.
