21. Pecuniary limits of jurisdiction of Subordinate Judges and Munsiffs.
(1)The jurisdiction to be exercised in original civil suits as regards the value by any person appointed to be a Subordinate Judge, or Munsiff, shall, [be determined, by the High Court] [In section 21(1) as amended by 6-L/82 words 'be determined by the High Court' and 'its' substituted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] either by including him in a class or grade, or otherwise as [it] [In section 21(1) as amended by 6-L/82 words 'be determined by the High Court' and 'it' substituted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] thinks fit.(2)The jurisdiction in the case of a Subordinate Judge may be without limit, but in the case of a Munsiff shall not extend to suits the value of which exceeds [fifteen] [Substituted by Act VII of 1997 (section 2).] thousand rupees :Provided that [ * * * ] [In section 21(2) proviso words 'His Highness may on the reocmmendation of' omitted and 'may' inserted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] the High Court [may] [In section 21(2) proviso words 'His Highness may on the reocmmendation of' omitted and 'may' inserted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] direct by notification in the Government Gazette with respect to any Munsiff named therein that his jurisdiction shall extend to suits of such value not exceeding [Twenty-five thousand rupees] [Substituted by Act No. VII of 1997.] as may be specified in the notification.
