Section 36(1) in The Bhopal Debt Redemption Act, 1955
(1)Notwithstanding anything in the Bhopal State Panchayat Raj Act, 1952 (Act No. II of 1953) no suit to which this Act applies shall be instituted a Nyaya Panchayat established under the provisions of that Act and if at the commencement of this Act any such suit is pending before a Nyaya Pancyahat so established it shall forthwith be transferred to the Tribunal which, but for such Nyaya Panchayat, would have jurisdiction.
