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State of Tamilnadu - Section

Section 8 in The Chennai City Civil Court Act, 1892

8. Questions arising in suits, etc., under this Act to be determined according to the law administered by the High Court.

- All questions which arise in suits or other proceedings under this Act in the City Court shall be dealt with and determined according to the law for the time being administered by the High Court in the exercise of its ordinary original civil jurisdiction.