(5)Nothing in sub-section (4) shall be deemed to affect the extraordinary original civil Jurisdiction of the High Court.Explanation. - In this section, the expression 'Judicial Officer', includes any Judge of the City Civil Court, any District Judge, any [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] and any [Junior Civil Judge] [Substituted by Act No. 29 of 1997.].
