Section 3 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
3. Savings.
(1)Nothing in this Act shall be construed to affect-(a)any proceedings before or after decree in any suit instituted before the commencement of this Act; or(b)the jurisdiction of a Magistrate under any law for the time being in force with respect to debts or cither claims of a civil nature; or(c)any local law or any special law other than the Code of Civil Procedure.
