- The State Government shall establish-(a)the Court of the District Judge for each Civil District; and(b)so many Courts of Additional District Judge, [civil Judges Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] and [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] for each civil district, as it may think fit.
