(3)The pecuniary jurisdiction of a [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] shall extend to all like suits and proceedings not otherwise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject matter of [which does not exceed rupees three lakhs.] [Substituted by G.O.Ms.No.17, Law (LA, LA&J Home-Courts.A2) Department, dated 06.12.2014.]]
