(1) Where any Civil Court under this Act has from any cause ceased to have jurisdiction with respect to any case, any proceeding in relation to that case 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. (2) Nothing in this section applies to cases for which provision is made in section 623 o r section 649 of the Code of Civil Procedure 1 (14 of 1882) or in any other enactment for the time being in force. STATE AMENDMENT Assam Amendment of section 17.-- In sub-section (2) of section 17 of the said Act, for the words and figures "in Section 623 or Section 649 of the Code of Civil Procedure" the words and figures "in sections 36, 37 and 114 of, and Rule 1 of Order XLVII in Schedule I to the Code of Civil Procedure, 1908" shall be substituted. [ Vide Assam Act 6 of 1935, s. 3] Bihar Amendment of Section 17 of Act XII of 1887.-- In sub-section (2) of Section 17 of the Bengal, Agra and Assam Civil Courts Act, 1887 (XII of 1887) (hereinafter referred to as the said Act), for the words and figures "in Section 623 or Section 649 of the Code of Civil Procedure" the words and figures "in Sections 36, 37 and 114 of, and Rule 1 of Order XLVII in Schedule I to the Code of Civil Procedure, 1908" shall be substituted. [ Vide Bihar Act 12 of 1960, s. 2]Open in Lexace · Ask the AI about this section
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