(3)Each of the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] or [Junior Civil Judges] [Substituted by Act No. 29 of 1997.] appointed to a [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or to a [Court of the Junior Civil Judge] [Substituted by Act No. 29 of 1997.], as the case may be, may exercise all or any of the powers conferred on such Court by this Act or any other law for the time being in force.
