Section 3 in The Provincial Small Cause Courts Act, 1887
3. Savings.
- 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 other claims of a civil nature, or of village-munsifs or village-panchayats, under the provisions of the Madras Code, or of village-munsifs under the Dekkhan Agriculturists Relief Act, 1879; or(c)any local law or any special law other than the [Code of Civil Procedure] [Now see the Code of Civil Procedure, 1908 (5 of 1908).].
