(3)all existing Courts of Civil Judges of the First Class in the Madhya Bharat and Sironj regions and of Subordinate Judges in the Bhopal region shall be deemed to be the Courts of [Civil Judges Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established under this Act;
