The Madras Civil Courts Act, 1873

[Act No. 3 of 1873]

[21st January, 1873.]

Contents:
Sections:	Particulars:
Title	The Madras Civil Courts Act, 1873
Part I	Preliminary
1.	Short title
2.	[Repealed.]
Part II	Establishment and Constitution of Civil Courts.
3.	Number of District Courts
4.	Number of Subordinate Judges and District Munsifs
5.	Court's locality
6.	Appointment to vacancy in office of District Judge or Subordinate Judge
7.	Appointment to vacancy in office of District Munsif
8.	District Courts, Subordinate Judges, and District Munsifs
9.	Seal of Court
Part III	Jurisdiction.
10.	Local limits of jurisdiction of District Court or Subordinate Judge
11.	Local jurisdiction of District Munsifs
12.	Jurisdiction of District Judge or Subordinate Judge in original suits
13.	Appeals from decrees of District Courts
14.	Valuation of suits for immovable property
15.	Power to require witness or party to make oath or affirmation
16.	Law administered by Courts to Natives
17.	Judges not to try suits in which they are interested
Part IV	Misconduct of Judges.
18.	Suspension of Judge by Local Government
19.	Suspension of Subordinate Judge by High Court
20.	Suspension of District Munsif by High Court. Commission of Inquiry
21.	Suspension of District Munsif by District Judge
Part V	Ministerial Officers.
22.	Appointment, suspension or removal of Ministerial Officers of District Courts
23.	Appointment and removal of ministerial officers of subordinate Courts
24.	Rules regulating such appointments
24A.	Transfer of ministerial officers
Part VI	Miscellaneous.
25.	Temporary discharge of duties of District Judge
26.	District Judge may nominate to vacancy in office of District Munsif
27.	District Judge to control Civil Courts of District
28.	Investiture of District or Subordinate Judge with Small Cause jurisdiction
29.	Exercise by Subordinate Judge of jurisdiction of District Judge in certain proceedings
30.	Vacation
	The Schedule