2. [ Definitions. [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]
- In this Act, unless the context otherwise requires,-(a)"cadre of Higher Judicial Service" means the cadre of District Judges and shall include the District Judge, [x x x] and Additional District Judge;(b)"cadre of Lower Judicial Service" means the cadre of Civil Judges consisting of Civil Judge Class I and Civil Judge Class II;(c)[x x x] [Clause (c) Omitted by M.P. Act No. 14 of 1996, Section 2 (ii) (w.e.f. 1-2-1997).](d)"value" with reference to a suit or original proceedings means the amount or value of the subject matter of such suit or original proceedings.]
