Section 88 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
88. [ Savings in respect of the transferred territory. [Inserted by the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1965 (Tamil Nadu Act 22 of 1965).]
- In respect of the transferred territory, all suits and proceedings instituted before the commencement of the [Tamil Nadu] (Transferred Territory) Extension of Laws Act, 1965 ([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.] Act 22 of 1965), and all proceedings by way of appeal, revision or otherwise, arising therefrom whether instituted before or after such commencement shall, notwithstanding the repeal of the corresponding law by the said Act, be governed by the provisions of the said corresponding law and the rules made thereunder.]Explanation. - In this section, the expression "corresponding law" shall mean the Travancore-Cochin Court Fees Act, 1125 (Travancore Cochin Act II of 1125) and the Travancore-Cochin Suits Valuation Act, 1125 (Travancore-Cochin Act IV of 1125).
