Section 4(i) in The M.P. Civil Courts (Amendment and Validation) Act, 1980
(i)every Additional Judge to the Court of District Judge and every Additional Judge to the Court of an Additional District Judge, appointed or purported to have been appointed prior to 22nd day of April, 1980 shall be and shall always be deemed to have been validly appointed in accordance with the provisions of sub-section (1) of Section 8 of the Principal Act, as substituted by Section 3 of this Act, and accordingly-
