- In addition to the courts established under any other law for the time being in force, there shall be the following classes of civil courts in the State, namely:-(i)the court of a District Judge (hereinafter referred to as the District Court);(ii)the court of a Subordinate Judge (hereinafter referred to as the subordinate Judge's Court);(iii)the court of a Munsiff (hereinafter referred to as the Munsiff's Court).
