(3)Where a [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] is established in any district at a place remote from the seat of the District Court, the High Court, may, with the previous sanction of the Government, direct that an appeal from the decree or order of any [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.] within the local limits of the jurisdiction of such [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] shall be preferred in the said [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.]:Provided that the District Judge may, from time to time, transfer to his own Court, any appeal so preferred, and dispose it of himself.
