94. Exception of suits under this Act operation of certain enactments.
- Nothing in Section 424 of the [Code of Civil Procedure, (XIV of 1882)] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).] on in Section 36 [Punjab Municipal Act, 1884 (XIII of 1884)] [See now the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911).], shall be constructed to apply to a suit of a class mentioned in section 77 of this Act.
