Section 7 in The Rajasthan Suits Valuation Act, 1958
7. Repeal and Savings.
- (l) The Suits Valuation Act, 1887, of the Central Legislature as adapted to the pre-organisation State of Rajasthan and the corresponding laws in force in the Abu, Ajmer and Sunel areas are hereby repealed.(2)All rules and directions made under the said corresponding laws in force in the Abu, Ajmer and Sunel areas are hereby superseded.(3)The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) relating to repeal and savings shall apply to the enactments, rules and directions hereby repealed or superseded as if such enactments, rules and directions had been repealed by a Rajasthan law.(4)Until new rules and directions are made under this Act, the rules and directions made under the Suits Valuation Act, 1887, of the Central Legislature as adapted to the pre-reorganisation State of Rajasthan and in force at the commencement of this Act shall, unless they are inconsistent with or repugnant to the provisions thereof, continue to be in force and shall apply to the whole of the State of Rajasthan as formed by section 10 of the States Re-organisation Act, 1956 (Central Act 37 of 1956).(5)Nothing in this Act shall be construed to affect the jurisdiction of any court -(a)with respect to any suit instituted before the commencement of this Act, or(b)with respect to any appeal arising out of any such unit.
