(1)The Madras Civil Courts Act, 1873 (Madras Act III of 1873), as in force in the Malabar district referred to in sub-section (2) of section 5 of the State Reorganisation Act, 1956 (3 of 1956), and the Travancore-cochin Civil Courts Act, 1951 (XXII of 1951), are hereby repealed.(2)Notwithstanding anything contained in sub-section (1), all courts constituted, appointments made, limits fixed and jurisdiction and powers conferred under any Act hereby repealed shall, so far as may be consistent with this Act, be deemed to have been constituted, made fixed and conferred under this Act.(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), all District Judges, Subordinate Judges and District Munsiffs, who immediately before the commencement of this Act, were empowered by or under the Travancore-Cochin Civil Courts Act, 1951, to hear and determine certain classes of suits as small cause shall continue to exercise such power in respect of such classes of suits in accordance with the provisions of the said Civil courts Act as if such provisions were not repealed.
