Section 14 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
14. Classes of Courts.
In addition to [The words" the Court of the Judicial Commissioner and" omitted, ibid] the Courts of Small Causes established under the Provincial Small Cause Courts Act, 1887 , (9 of 1887 ) and the Courts established under any other law for the time being in force, there shall be the following classes of Civil Courts, namely:-(i)the Court of the District Judge;(ii)the Court of a Subordinate Judge;(iii)the Court of a Munsiff:Provided that in the case of [The words" the State of" omitted, ibid] Vindhya Pradesh, Courts of Subordinate Judges shall be established only with effect from such date as the State Government may, by notification in the Official Gazette, specify.
