- [(1)] [Section 3 renumbered as sub-section (1) thereof and sub-sections (2), (3) & (4) inserted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]. In addition to the Courts established under any other law for the time being in force, there shall be the following classes of Courts, namely :-(1)The Court of the District Judge;(2)[x x x] [Clause (2) omitted by M.P. Act No. 14 of 1996 (w.e.f. 1-2-1997).](3)the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]; and(4)the Court of the [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).](2)[ Every Court of the District Judge shall be presided over by a District Judge to be appointed by the High Court and the High Court may also appoint Additional District Judges from the cadre of Higher Judicial Service to exercise jurisdiction in the Court of the District Judge.] [Substituted by M.P. Act No. 14 of 1996, Section 3 (ii), (w.e.f. 1-2-1997).](3)An Additional Judge to the Court of Civil Judge may be appointed from the cadre of Lower Judicial Service.(4)The Court of District Judge shall include the Court of [Additional District Judge] [Substituted by M.P. Act No. 14 of 1996, Section 3 (iii) (w.e.f. 1-2-1997).] and the Court of Civil Judge Class I or Class II shall include the Court of Additional Civil Judge to that Court.
