6. Repeal of section 14 of the Madras Civil Courts Act, 1873
.On and from the date on which rules under section 3 take effect in any part of the territories under the administration of the Governor of Fort Saint George in Council to which the Madras Civil Courts Act, 1873 (3 of 1873) extends, section 14 of that Act shall be repealed as regards that part of those territories.
