(2)If the same local jurisdiction is assigned to two or more [Civil Judge, (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] or two or more [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] the District Judge may, subject to any general or special orders of the High Court, assign to each at them such civil business cognizable by the [Civil Judge, (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] or [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.], as the case may be, as he thinks fit :Provided that a decree or order passed by the [Civil Judge, (Senior Division))] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] or [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] shall not be invalid by reason only of the case in which it was made having arisen wholly or in part in a place beyond the local area of which the civil business is assigned by the District Judge, if the place is within the local limits fixed by the State Government under Sub-section (1).
