Section 72 in Pondicherry Court-Fees and Suits Valuation Act, 1972
72. Repeal and saving.
(1)The Court Fees Act, 1870 (Central Act 7 of 1870), in its application to the Union territory of Pondicherry (expect in so far as it relates to fees and stamps relating to documents presented or to be presented before my officer serving under the Central Government), and the Suits Valuation Act, 1887 (Central Act 7 of 1887) in its application to the Union territory of Pondicherry are hereby repealed.(2)All suits and proceedings instituted before the commencement of this Act and all proceedings by way of appeal, revision or otherwise arising therefrom whether instituted before or after such commencement shall, notwithstanding the repeal of the Court Fees Act, 1870 (Central Act 7 of 1870) and the Suits Valuation Act, 1887 (Central Act 7 of 1887), be governed by the provisions of the said Acts and the rules made thereunder.
