*Orissa Civil Courts (Amendment) Act, 1993**
| [Orissa Act No. 27 of 1993] | [18th 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:-
* For the Bill See Orissa Gazette, Extraordinary dated the 4th November, 1993 (1448).
** [Received the assent of the Governor on the 18th December, 1993, first published in an extraordinary issue of the Orissa Gazette, dated the 21st December, 1993].
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.
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).".
3. Redesingnation of Subordinate Judge and Munsif.- In the principal Act, for the words "Subordinate Judge" and "Munsif" wherever they occcur, the words and brackets "Civil Judge (senior division)" and "Civil Judge (junior division)" shall repectively be substituted.