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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2) in The Chennai City Civil Court Act, 1892

(2)"City of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.]" means the area within the local limits for the time being of the ordinary original civil jurisdiction of the High Court;