[1]THE ORISSA CIVIL COURTS (AMENDMENT) ACT, 1993

[Act No. 27 of 1993]

[21st December, 1993]

PREAMBLE

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: --

Section 1 - Short title and commencement

(1)     This Act may be called the Orissa Civil Courts (Amendment) Act, 1993.

 

(2)     It shall come into force at once.

Section 2 - Amendment of Section 2

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).".

Section 3 - Redesignation of Subordinate Judge and Munsif

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.