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State of Odisha - Section

Section 15 in The Orissa Civil Courts Act, 1984

15. Extent of jurisdiction of [Civil Judge (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.].

- Save as aforesaid, the jurisdiction of a [Civil Judge (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] extends to all like suits of which the value does not exceed four thousand rupees.
(2)The High Court may, by notification, with respect to any [Civil Judge (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] named therein, direct that his jurisdiction shall extend to all like suits of such value not exceeding ten thousand rupees as may be specified in the notification.