10. Existing Courts, their location and seal to be deemed to be established, fixed and determined under this Act.
(1)The Courts of Additional District Magistrate (Judicial) existing immediately prior to the appointed date shall, with effect from the appointed date, be converted to be Courts of District Judges established under this Act until they are reconstituted in accordance with this Act.(2)The District Council Court existing immediately prior to the appointed date shall, with effect from the appointed date be deemed to be Court of Senior Civil Judges under this Act until they are constituted in accordance with this Act.(3)Sub-District Council Courts and Additional Sub-District Council Courts at Aizawl, Kolasib, Champhai and Lunglei existing immediately prior to the appointed date shall with effect from the appointed date deemed to be Court of Junior Civil Judge under this Act until they are constituted in accordance with this Act.(4)The seal in use, in a Civil Court deemed to be established under sub-sections (1) to (4), immediately prior to the appointed date may continue to be used until an order is made by the High Court under Section 9.
