Section 36 in The Bhopal Debt Redemption Act, 1955
36. Jurisdiction of Nyaya Panchayat barred.
(1)Notwithstanding anything in the Bhopal State Panchayat Raj Act, 1952 (Act No. II of 1953) no suit to which this Act applies shall be instituted a Nyaya Panchayat established under the provisions of that Act and if at the commencement of this Act any such suit is pending before a Nyaya Pancyahat so established it shall forthwith be transferred to the Tribunal which, but for such Nyaya Panchayat, would have jurisdiction.(2)The provisions of Section 13 shall apply to decrees passed before the commencement of this Act by a Nyaya Panchayat so established.
