(2)all existing Courts of Munsiffs in the Vindhya Pradesh, Bhopal and Sironj regions and of Civil Judges of the Second Class in the Madhya Bharat region shall be deemed to be the Courts of [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established under this Act;
