(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), all District Judges, Subordinate Judges and District Munsiffs, who immediately before the commencement of this Act, were empowered by or under the Travancore-Cochin Civil Courts Act, 1951, to hear and determine certain classes of suits as small cause shall continue to exercise such power in respect of such classes of suits in accordance with the provisions of the said Civil courts Act as if such provisions were not repealed.
