Section 43(4) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(4)Where any existing Civil Court has by reason of its abolition under section 42 ceased to have jurisdiction with respect to any suit or proceeding, any proceeding in relation to that suit or proceeding which if that Court had not ceased to have jurisdiction might have been had therein may be had in the Court to which the business of the former Court has been transferred under this section.
