- All Civil courts, except the high Court of Sikkim exercising jurisdiction in the State of Sikkim immediately before the commencement of this Act shall deem to have been duly constituted and to be exercising jurisdiction under the provision of this Act and all appointments, nominations rules and orders made, jurisdiction and powers conferred and all other actions done or taken relating to such Civil courts, or purporting expressly or impliedly to have been so made, conferred, done or taken under the provisions of this Act.
