12. Proceedings pending at commencement of Part I or Part II.—
Nothing in Part I or Part II shall
be construed to affect the jurisdiction of any Court—
(a) with respect to any suit instituted before rules under Part I applicable to the
valuation of the suit take effect, or Part II has come into force, as the case may be, or
(b) with respect to any appeal arising out of any such suit.
___________
1. See now s. 115 of the Code of Civil Procedure, 1908 (Act 5 of 1908).
2. The words "extends to the whole of India except Part B States and" omitted by the Adaptation of Laws (No. 2)
Order, 1956.
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