Section 10 in The Chennai City Civil Court Act, 1892
10. Process-fees.
- Fees chargeable for serving of executing processes issued by the City Court, or served of executed under its direction of control, shall be such as the High Court may prescribe with the approval of the [State Government] [This expression was substituted for the expression ',State Government of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970, zvhich was deemed to have come into force on the 14th January, 1969.]. [x x x] [The words 'and the sanction of the Governor-General in Council' were omitted by the Decentralization Act, 1914 (Centra! Act IV of 1914).]
