Section 3 in The Chennai City Civil Court Act, 1892
3. Constitution of the City Court.
- 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.] may, by notification in the Official Gazette, establish a Court, to be called the [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] City Civil Court, with jurisdiction to receive, try and dispose of all suits and other proceedings of a civil nature not exceeding two thousand five hundred rupees in value and arising within the City of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.], except suits or proceedings which are cognizable-(a)by the High Court as a court of Admiralty or Vice-Admiralty or as a Colonial Court of Admiralty, or as a court having testamentary, intestate or matrimonial jurisdiction, or(b)by the Court for the relief of insolvent debtors, or(c)by the Small Cause Court.
