(1)Subject to the provisions of any law for the time being in force,-(a)[ the Court of the [Civil Judge Class D] [Substituted by M.P. Act No. 5 of 1979.] shall have jurisdiction to hear and determine any suit or original proceeding of a value not exceeding [Rs. 25,000] [Substituted by M.P. Act No. 5 of 1994 (w.e.f. 16-3-1994).];(b)the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] shall have jurisdiction to hear and determine any suit or original proceeding of a value not exceeding [Rs. 50,000;] [Substituted by M.P. Act No. 5 of 1994 for 'Rs. 20,000', (w.e.f. 16-3-1994).](c)the Court of the District Judge [x x x] [Omitted by M.P. Act No, 14 of 1996, Section 4, (w.e.f. 1-2-1997).], shall have jurisdiction to hear and determine any suit or original proceeding without restriction as regards value.(2)The local limits of the jurisdiction of the Courts specified in clauses (a) and (b) of sub-section (1) shall be such as the State Government may, by notification, define.(3)[ Nothing in clauses (a), (b) and (c) of sub-section (1) shall affect any suit or original proceeding instituted before 26th January, 1979.] [Substituted by M.P. Act No. 5 of 1979.]
