Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(25) in Madras General Clauses Act, 1891 (25)"Presidency town". - shall mean the local limits for the time being of the ordinary original civil jurisdiction of the High Court of Judicature at Madras;
