Section 5 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
5. Establishment of Courts of Small Causes.
(1)The Government may, by order in writing establish a Court of Small Causes at any place within the United State :Provided that the Courts of Small Causes already established under any Act or law of any of the Covenanting State before the date of the commencement of this Act shall be deemed to have been established under this Act and shall continue and function till abolished or modified by a Competent Authority under this Act.(2)The local limits of the Court of Small Causes shall be such as the Government may define, and the Court may be held at such place or places within those limits as the Government may appoint.
