Section 25(4) in Chhattisgarh Civil Courts Act, 1958
(4)the existing Courts of Civil Judges in the Mahakoshal region shall be deemed to be the Courts of Civil Judge (Class II) established under this Act except such of these Courts as may be specified by the State Government by a notification to be the Courts of Civil Judge (Class I).Explanation. - In this section "existing Court" means a Court established under any of the enactments repealed by Section 24 and functioning immediately before the commencement of this Act.
