Section 2 in Telangana Small Causes Courts Act, 1330 F
2. Savings.
(1)Where in pursuance of this Act a Court of Small Causes is established, or any Court is invested with the jurisdiction of a Small Causes Court, this Act shall not apply to any proceedings before or after decree in the suits previously instituted.(2)Nothing in this Act shall apply to any special law or to any local law other than the Code of Civil Procedure, 1908 (Central Act 5 of 1908).
