Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(2) in The Orissa Civil Courts Act, 1984 (2)The Court of the District Judge shall be the principal Court of original civil jurisdiction in the district.Explanation - For the purposes of this sub-section the expression "District Judge" shall not include an Additional District Judge.
