Section 3 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
3. Definitions.
- In this Act, unless the context otherwise requires,-(i)"appeal" includes a cross-objection;(ii)"Court" means any Civil, Revenue, or Criminal Court and includes a Tribunal or other authority having jurisdiction under any special or local law to decide questions affecting the rights of parties;(iii)"prescribed" means prescribed by rules made under this Act;(iv)[ (a) "transferred territory" means the Kanyakumari district and the Shencottah taluk of the Tirunelveli district; and] [This clause was inserted by the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1965 (Tamil Nadu Act 22 of 1965).](iv)expressions used and not defined in this Act or in the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] General Clauses Act, 1891 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1891), but defined in the Code of Civil Procedure, 1908 (Central Act V of 1908), shall have the meanings respectively assigned to them in the said Code.
