(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 - In this section "existing Court" means a Court established under any of the enactments repealed by Section 24 and functioning immediately before the commencement of this Act.
