Section 17 in The Chennai City Civil Court Act, 1892
17. Seal to be used.
- The City Court shall use a seal of such form and dimensions as may be for the time being prescribed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].
