26. Pecuniary limits of jurisdiction of [Civil Judges (Senior Division) and Civil Judges (Junior Division)] [The words 'or grade' omitted by Punjab Act 9 of 1922.]. - The jurisdiction to be exercised in original civil suits as regards the value by any person appointed to be a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.], [-] [The words 'or Munsif' were omitted by Punjab Act 9 of 1922, Section 6(2).] shall [-] [The words 'in the case of a Subordinate Judge' were omitted by Punjab Act 9 of 1922, Section 6(2).] be determined [-] [The words 'by Local Government and, in the case of a Munsif' were omitted by Section 6(2) of Punjab Act 9 of 1922, Section 6(2).] by the [High Court] [Substituted for the words 'Chief Court' by Punjab Act 4 of 1919, Section 2(5).] either by including him in a class [-] [Substituted by Punjab Act 16 of 1995.] or otherwise as it thinks fit.
