(3)The local limits of the jurisdiction of [the Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.], when it is sitting at any such place, shall be the same as those of the District Court concerned, but [the Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] shall not entertain any original suit, appeal or proceeding but shall try or dispose of only such suit, appeal or other proceeding as may be transferred to it by the District Court concerned by or under this Act or any other law.
