Section 16(5) in The Orissa Civil Courts Act, 1984
(5)The High Court may, by notification, direct that any or all appeals referred to in Sub-section (3) shall be preferred in the Court of any [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] mentioned in the notification, and the appeals shall thereupon, be preferred accordingly.
