- In every enactment passed before the commencement of the Act-(i)any reference to a "Subordinate Judge" shall be deemed to be a reference to the Court of the Civil Judge (Class I) and any reference to a Munsiff shall be deemed to be a reference to the Court of the Civil Judge (Class II) established or deemed to be established under this Act; and(ii)any reference to a Civil Judge where no class is specified shall in relation to the Mahakoshal region be deemed to be a reference to the Court of Civil Judge (Class II) established or deemed to be established under this Act.
