Orissa act 027 of 1993 : Orissa Civil Courts (Amendment) Act, 1993

Preamble

*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].

Section 1. Short title and commencement

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

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. Redesingnation of Subordinate Judge and Munsif

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.

SECTIONS