Section 28 in The Tamil Nadu Civil Courts Act, 1873
28. [ Investiture of District or Subordinate Judge with Small Cause Jurisdiction. [See section 2(2) of the Tamil Nadu Civil and Village Courts (Amendment) Act, 1951 (Tamil Nadu Act XVI of 1951), which came into force on the 19th May, 1955.]
- The [High Court] may, by notification in the Official Gazette, invest within such local limits as it shall, from time to time, appoint, any [District or] [These words were inserted by section 3 of the Tamil Nadu Civil Courts Act, 1885 (Central Act XXI of 1885).] Subordinate Judge with the jurisdiction of a Judge of a Court of Small Causes for the trial of suits cognizable by such Courts up to the amount of [twenty thousand rupees] [Substituted for the words 'rupees two thousand' by the Tamil Nadu Civil Courts and the Chennai City Civil Court (Amendment) Act, 1995 (Tamil Nadu Act 28 of 1995).]Investiture of District Munsif with similar jurisdiction. - And any District Munsif with the same jurisdiction up to the amount of [x x x] [The words 'rupees fifty or on the recommendation of the High Court up to any amount not exceeding' were repealed by the Decentralisation Act, 1914 (Central Act IV of 1914).] [five thousand rupees] [Substituted for the words 'rupees fifty hundred' by the Tamil Nadu Civil Courts and the Chennai City Civil Court (Amendment) Act, 1995 (Tamil Nadu Act 28 of 1995).], and may, by like notification, whenever it thinks fit, withdraw such jurisdiction from the [District or] [These words were inserted by section 3 of the Tamil Nadu Civil Courts Act, 1885 (Central Act XXI of 1885).] Subordinate Judge or Munsif or invested.]
