- In every enactment passed before the commencement of this Act-(i)any reference to a "Subordinate Judge" shall be deemed to be a reference to the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] and any reference to a Munsiff shall be deemed to be a reference to the Court of the [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established or deemed to be established under this Act; and(ii)any reference to a Civil Judge where no class is specified shall in relation to the Mahakoshal region be deemed to be a reference to the Court of [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established or deemed to be established under this Act.
