(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.
