The Madras City Civil Court Act, 1892

[Act No. 7 of 1892]

[12th August, 1892.]

Contents
Sections	Particulars
Title	The Madras City Civil Court Act, 1892
1.	Title and commencement
2.	Definitions
3.	Constitution of the City Court
4.	Appointment, suspension and removal of Judges
5.	Judge of City Court to be Judge of Small Clause Court
6.	Powers of Judges when City Court consists of more than one Judge
7.	Appointment, powers, duties and punishment of ministerial officers
8.	Questions arising in suits, etc., under Act to be dealt with according to law administered by High Court
9.	Valuation of immoveable property for jurisdictional purposes
10.	Process-fees
11.	Appointment of Receivers
12.	[Repealed.]
13.	Repayment of half fees on settlement before hearing
14.	Allowance for fees paid in City Court in cases removed to High Court
15.	Appeals
16.	Saving of original civil jurisdiction of High Court
17.	Seal to be used
18.	Holidays and vacations