4. [ Civil Districts. [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]
(1)For the purposes of this Act, a revenue district notified by the State Government shall also be the civil district :Provided that the State Government may, on the recommendation of the High Court, alter the limits or number of such civil districts or create new civil districts.(2)Upon the alteration of the limits or the number of civil districts or creation of new civil districts under sub-section (1), the High Court shall make such consequential orders as it may deem fit in respect of the transfer of suits, appeals and proceedings from the Courts of existing districts to other courts acquiring territorial jurisdiction as a result of such alteration or creation, as also for any other matter ancillary, thereto.]
