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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1)(c) in Tamil Nadu Aliyasantana Act, 1949

(c)if such place is situated within the local limits for the time being of the ordinary original civil jurisdiction of the High Court of Madras, in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Civil Court.