Section 24 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
24. Small Cause jurisdiction of Subordinate Judge or Munsiff.
The [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] may, by notification in the Official Gazette, confer within such local limits as it thinks fit on a Subordinate Judge or a Munsiff the jurisdiction of a Judge of the Court of Small Causes under the Provincial Small Cause Courts Act, 1887 , (9 of 1887 ) for the trial of small cause suits up to such value, not exceed ing five hundred rupees in the case of a Subordinate Judge of one hundred rupees in the case of a Munsiff as the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] thinks fit, and may withdraw any jurisdiction so conferred.
