20. Investing [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] with powers under certain Acts.
(1)The High Court may, by notification, invest any [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] within such local limits and subject to such pecuniary limitations as it may deem fit, with all or any of the powers of a District Judge under any of the following Acts, namely :(i)Indian Divorce Act, 1869 (4 of 1869);(ii)The Guardians and Wards Act, 1890 (8 of 1890);(iii)The Hindu Minority and Guardianship Act, 1956 (32 of 1956); and(iv)The Indian Lunacy Act, 1912 (4 of 1912).(2)An appeal against every order made by [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] by virtue of the powers conferred upon him under Sub-section (1) shall lie to-(i)the District Court when the amount or value of the subject matter is less than twenty-five thousand rupees; and(ii)the High Court in other cases.(3)An appeal against every order of the District Judge passed in an appeal under Sub-section (2) shall lie to the High Court under the rules contained in the Code of Civil Procedure, 1908 (5 of 1908) applicable to appeals from appellate decrees.
