Section 15(2)(a) in The Chennai City Civil Court Act, 1892

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(a) in The Chennai City Civil Court Act, 1892

(a)where the amount or value of the subject matter does not exceed five thousand rupees-

(i)by a Judge other than the Principal Judge before the 1st July 1955; or

(ii)by an Assistant Judge on or after the 1st July 1955; or