Section 21(3) in The Himachal Pradesh Courts Act, 1976
(3)The High Court may by notification direct that appeals lying to the District Court from all or any of the decree or orders passed in an original suit by any Civil Judge shall be preferred to such other Civil Judge , as may be mentioned in the notification and the appeals shall thereupon be preferred accordingly and the Court of such other Subordinate Judge, shall be deemed to be a District Court for the purposes of all appeals so preferred.
