- As from the date of the commencement of this Act,-(1)all existing Courts of District Judges and Additional District Judges shall respectively be deemed to be the Courts of District Judges and Additional District Judges established under this Act;(2)all existing Courts of Munsiffs in the Vindhya Pradesh, Bhopal and Sironj regions and of Civil Judges of the Second Class in the Madhya Bharat region shall be deemed to be the Courts of [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established under this Act;(3)all existing Courts of Civil Judges of the First Class in the Madhya Bharat and Sironj regions and of Subordinate Judges in the Bhopal region shall be deemed to be the Courts of [Civil Judges Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established under this Act;(4)all existing Courts of Civil Judges in the Mahakoshal region shall be deemed to be the Courts of [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] 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 Judges Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).].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 - In this section "existing Court" means a Court established under any of the enactments repealed by Section 24 and functioning immediately before the commencement of this Act.
