(1)On and from the appointed date the Bombay Civil Courts Act, 1869 (Bombay XIV of 1869), in its application to the State of Gujarat, shall stand repealed.(2)Such repeal shall not affect the previous operation of the enactment so repealed and any thing done or any action taken including the districts formed, limits defined, Courts established or constituted, appointments, rules or orders made functions assigned, powers granted, seal, or forms prescribed, jurisdiction defined or vested and notifications or notices issued by or under the provisions of the said Act and deemed to have been done or taken under the provisions thereof shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force unless and until superseded by anything done or any action taken under this Act.(3)Notwithstanding anything contained in sub-section (1) or any other provisions of this Act or in the enactment repealed by sub-section (1) or in any other law or provision having the force of law all suits, appeals and proceedings connected therewith, pending before any Court, which under this Act have to be instituted or commenced in another Court, shall, on the appointed day, stand transferred to such other Court and shall be continued and disposed off by such other Court in accordance with law as if such suit and proceedings had been instituted or commenced in such other Court under this Act.(4)If there be any doubt as to which Court any suit, appeal or proceedings shall stand transferred or as to which Court any appeal shall be preferred in accordance with the provisions of this Act the Court designated by the High Court shall be the Court to which such suit, appeal or proceedings shall be transferred or such appeal shall be preferred, and the decision of the High Court shall be final.(5)Notwithstanding such repeal, the provisions of Section 7 of the Bombay General Clauses Act, 1904 (Bombay 1 of 1904) shall apply in relation to the repeal of the Bombay Civil Courts Act, 1869 (Bombay XIV of 1869) as if the Act had been an enactment within the meaning of the said Section 7.
