Section 16(3) in The Orissa Civil Courts Act, 1984
(3)Save as aforesaid, an appeal from the decree or order of a [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] shall lie to the District Judge.
