Section 17(1) in The Orissa Civil Courts Act, 1984
(1)Any appeal pending before a District Judge 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.] may be transferred by the District Judge to any [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] under his administrative control.
