Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Bharat - Section Section 18 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 18. District Court to be principal Civil court of original jurisdiction. The Court of the District Judge shall be the principal Civil Court of original jurisdiction in the district.
