Section 2 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
2. Further, the Court can refer the parties to the suit to any one of the modes of settlement of dispute referred to in section 89 of the Code of Civil procedure, 1908 (Central Act V of 1908). The Government have now decided to amend the Tamil Nadu Court-fees and Suits Valuation Act, 1955 by inserting new section 69-A, based on the lines of the amendment made in the Court-fees Act, 1870 (Central Act VII of 1870) in the year 1999 with a view to entitling the plaintiff to a certificate from the Court authorizing him to receive back the full amount of fee paid in respect of such plaint, if the dispute referred by the Court is settled.
3. Tire Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 22nd October 2007.Received the assent of the President on the 13th May 1955, and first published in the Fort St. George Gazette Extraordinary dated the 16th May 1955An Act to amend and consolidate the law relating to court-fees and valuation of suits in the [State of Tamil Nadu] [Substituted for the words 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Whereas it is necessary and expedient to amend and consolidate the law relating to court-fees and valuation of suits in the [State of Tamil Nadu] [Substituted for the words 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].Be it enacted in the Sixth Year of the Republic of India as follows:-
