[1]THE ORISSA CIVIL COURTS
(AMENDMENT) ACT, 1993 [Act
No. 27 of 1993] [21st
December, 1993] An Act to amend the Orissa Civil Courts Act, 1984. BE it
enacted by the Legislature of the State of Orissa in the Fourty-forth Year of
the Republic of India as follows: -- (1)
This Act may be called the Orissa Civil
Courts (Amendment) Act, 1993. (2)
It shall come into force at once. In
Section 2 of the Orissa Civil Courts Act, 1984 (Orissa Act 18 of 1994)
(hereinafter referred to as the principal Act), in sub-section (1), for clauses
(b) and (c) the following clauses shall be substituted, namely: -- "(b) The Court of the Civil Judge (senior division)
which shall include the court of the Additional Civil Judge (senior division);
and (c) The Court of Civil Judge (junior division) which
shall include the court of Additional Civil Judge (junior division).". In the
principal Act, for the words "Subordinate Judge" and
"Munsif" wherever they occur, the words and brackets "Civil
Judge (senior division)" and "Civil Judge (junior division)"
shall respectively be substituted.PREAMBLE