Section 3A in The Chennai City Civil Court Act, 1892
3A. [ Power of State Government to enhance the jurisdiction of the City Court. [Section 3-A was inserted by section 2 of the (Tamil Nadu Act I of 1935).]
- Subject to the exceptions specified in section 3, the [State Government] may, by notification in the Official Gazette, invest the City Court with jurisdiction to receive, try and dispose of all suits and other proceedings of a civil nature arising within the City of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] and of such value not exceeding of [ten lakhs of rupees] [Substituted for 'one lakh' by Tamil Nadu Act 28 of 1995 w.e.f. 1st December, 1995.] as may be specified in the notification.]
