Section 20 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
20. Original jurisdiction of Subordinate Judges and Munsiffs.
The jurisdiction to be exercised in original civil suits as regards the value by any person appointed to be a Subordinate Judge or a Munsiff shall be determined by the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government], after consultation with the [Subs., ibid., for" Judicial Commissioner"] High Court], in such manner as it thinks fit.
