- The Jurisdiction of a Court of Civil Judge shall extend to all original suits and proceedings of a civil nature, not otherwise excluded form the jurisdiction of a Court of Civil Judge by any other law, the value of the subject matter of which does not exceed two lakh rupees [or such other sum as the High Court may, by notification, from time to time specify.] [Substituted 'or such other sum as the High Court may, from time to time specify' by Gujarat Act No. 7 of 2014, dated 28.7.2014.]
