Section 2 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
2. Repeal.
- As soon as this Act comes into force the Small Cause Courts Act, Gwalior State Samvat, 1998, and other laws relating to Courts of Small Causes, for the time being in force, in any of the Covenanting States, shall stand repealed :Provided that any enactment or document referring to the above-mentioned Act, or laws, shall so far as may be, be construed to refer to this Act or to the corresponding part thereof and all orders given or taken, as the case may be, under this Act.
