(1)There shall be the following classes of Civil Courts under this Act, namely:-(a)The Court of the District Judge which shall include the Court of the Additional District Judge;(b)[ The Court of the Civil Judge (Senior Division) which shall include the Court of the Additional Civil Judge (Senior Division) and; [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification No. 16063-Legis./20.12.1993.](c)The Court of Civil Judge (Junior Division) which shall include the Court of Additional Civil Judge (Junior Division).](2)The Court of the District Judge shall be the principal Court of original civil jurisdiction in the district.Explanation - For the purposes of this sub-section the expression "District Judge" shall not include an Additional District Judge.
