Section 3 in The Rajasthan Small Causes Courts Ordinance, 1950
3. Savings.
- Nothing In this Ordinance shall be construed to affect-(a)any proceedings before or after decree in any suit instituted before the commencement of this Ordinance; or(b)the jurisdiction of a Magistrate under any law for the time being in force with respect to debts or other claims of civil nature; and(c)any local law or any special law other than the Code of Civil Procedure, and the laws repealed under Section 2.
