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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(3) in Tamil Nadu Court of Wards Act, 1902

(3)The Civil Court may, if it thinks fit, amend the case so stated, and shall then proceed to hear and dispose of the case in the manner, provided in Chapter XXXVIII of the [Code of Civil Procedure] [See now Central Act V of 1908.],"for the hearing and disposal of cases stated for opinion under that Chapter.