(1)The jurisdiction to be exercised in original civil suits as regards the value by any person appointed to be a Subordinate Judge, or Munsiff, shall, [be determined, by the High Court] [In section 21(1) as amended by 6-L/82 words 'be determined by the High Court' and 'its' substituted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] either by including him in a class or grade, or otherwise as [it] [In section 21(1) as amended by 6-L/82 words 'be determined by the High Court' and 'it' substituted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] thinks fit.
